Section 81 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
81. Appeals against Joint Commissioners or the orders of Deputy Commissioner under section 80.
(1)Any person aggrieved by an order passed by [the Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], under section 80 may, within thirty days from the date of the receipt by him of such order, prefer an appeal in writing to the Commissioner.(2)On such appeal being preferred, the Commissioner may order stay of further proceedings in the matter pending decision on the appeal.(3)The Commissioner shall call for the records of the case from [the Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], and after giving notice in the manner prescribed to the appellant and the trustee of the religious institution and if necessary after making such further inquiry as he thinks fit, shall decide the appeal.(4)The decision of the Commissioner and subject to such decision an order of [the Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], shall be final and shall be conclusive evidence that the artistic appearance or the religious atmosphere of the religious institution has been marred or is likely to be marred.(5)Where no appeal against an order of [the Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], has been preferred under sub-section (1) or where such an appeal has been preferred and dismissed, the Assistant Commissioner may enter into possession of the land after a specified date and the trustee of the religious institution shall forthwith take steps for restoring the artistic appearance or religious atmosphere of the religious institution. Any Police Officer whose help is required by the Assistant Commissioner for obtaining possession of the land shall be bound to render the necessary help.
