Section 34B in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
34B. Termination of lease of immovable property.
(1)The lease of immovable property belonging to, or given or endowed for the purpose of, any religious institution shall be liable to be terminated on the non-payment of the lease rent after giving a reasonable opportunity of being heard.(2)No proceeding to terminate the lease shall be initiated, if-(i)the time for appeal or revision under sub-section (3) or sub-section (5), as the case maybe, of section 34-A has not expired; or(ii)the order has been made the subject of such appeal or revision till the disposal of the matter.(3)On the termination of the lease under sub-section (1), the property shall vest with the concerned religious institution free from all encumbrances and the Executive Officer, the Trustee or the Chairman of the Board of Trustees, as the case may be, of such religious institution shall take possession of the property including the building, superstructure and trees, if any.
