Section 98 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
98. Public officers to furnish copies of or extracts from certain documents.
- Notwithstanding anything contained in any Act, or rule having the force of law, all public officers having custody of any record, register, report or other document relating to a religious institution or any movable or immovable property of such institution, shall furnish such copies of, or extracts from, the same as may be required by [the [[Commissioner] [Words 'Temple Administration Board, District Committee' was omitted by section 53 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).], Additional Commissioner,] Joint Commissioner, Deputy Commissioner].
