Section 16(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)Where the Commissioner has the reason to believe that,-(a)any property belonging to a Hindu Public Religious and Charitable Endowments is in danger of being wasted, damaged or improperly alienated by any trustee or an) person, or(b)the trustee or such person threatens, or intends to remove or dispose of that property, the Commissioner may, by order grant a temporary injunction or make such other order, for the purpose of staying and preventing the wastage. damage, alienation, sale, removal, or disposition of such property, on such terms as to the duration of injunction, keeping of accounts, giving security, production of the property or otherwise, as he thinks fit.
