Section 67(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)Nothing contained in sub-section (1) or sub-section (2) shall be deemed to authorise [the Joint Commissioner or the Deputy Commissioner, as the case may be,] [Substituted by section 9(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] to pass as order in respect of any property or funds which vested in any person before the 30th September 1951 by the operation of the law of limitation.
