Section 79(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)in every suit or proceeding relating to a title to or possession of property of trust or endowment, or the right of a trustee or administrator or beneficiary, the Court shall issue notice to the Board at the cost of the party instituting such suit or proceeding.
