Section 100(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Where under any will, a bequest has been made in favour of a religious institution or where such bequest itself creates a religious institution, it shall be the duty of the executor under the will to forward a copy thereof to the [(the Joint or Deputy or Assistant Commissioner of the division] [Substituted by Tamil Nadu Act 39 of 1996.] where such will may have been or is required to be, registered.
