Section 30 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
30. Annual verification of the register.
- The trustee or his authorised agent shall scrutinise the entries in the register every year and submit to [the Commissioner for his approval directly or through the Assistant Commissioner] [Substituted by the Tamil Nadu Act 39 of 1996.], as the case may require, a verified statement showing the alterations, omissions or additions required in the register; and the provisions of sub-sections (3) to (6) of section 29 shall apply in relation to such statement as they apply in relation to a register.
