Section 77(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)Notwithstanding anything contained in sub-section (1) or (2), [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may sanction the lease or mortgage with possession or granting of a licence for the occupation of any such land or space as is mentioned in sub-section (1) and situated outside the precincts of a religious institution for any purpose other than a purpose mentioned in the proviso to sub-section (1).
