Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(2)(viii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(viii)The public trust shall maintain accounts for the income derived from the Educational Institutions/hospitals for which permission was granted and for the expenditure thereon. The expenditure shall be supported by authenticated vouchers. The public trust shall at all reasonable times, allow such account and vouchers to be inspected by the Assistant Commissioner (Land Reforms) or an officer authorised by him to verify whether the income derived from the educational institution/hospital for which the permission was granted, is utilised for the purpose for which the permission was granted and in any case where such officer is satisfied that any portion of the income derived from the educational institution or hospital is utilised for any purpose other than the purpose for which permission was granted, he shall report the matter to the Government through the Land Commissioner, for such action as the Government may deem fit;