Section 29(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The register shall be prepared, signed and verified by the trustee ofthe institution concerned or by his authorised agent and submitted by him to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.], directly in the case of a math, and through [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] in other cases, within three months from the date of the commencement of this Act or from the founding of the institution, as the case may be, or within such further period as may be allowed by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] or [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.]:Provided that this sub-section shall not apply where a register so signed and verified has been submitted to-(i)the Board before the 30th September 1951; and(ii)the Commissioner, after the 30th September 1951 and before the date of the commencement of this Act.
