Section 33(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)[the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] or any officer or other person deputed by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] in this behalf, [xxx] [Words 'and in the case of institutions in respect of which the Area Committee exercises powers and discharge duties any member of the Committee authorised by it in this behalf were omitted by section 17 of Tamil Nadu Act 19 of 1968.] may, with due regard to the religious practice or usage of the institution, inspect all movable and immovable property belonging to, and all records, correspondence, plans, accounts and other documents relating to, any religious institution.
