Section 22 in Puducherry Hindu Religious Institutions Act, 1972
22. Annual verification of the register.
- The President of the Board shall cause the register maintained under section 21 to be scrutinized every year, carry out such modifications and alterations as may be necessary and shall submit a list thereof to the Commissioner within two months from the expiry of that year and the Commissioner shall append the list to the copy of the register in his custody.
