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State of Tamilnadu - Section
Section 2 in Form of Certificate Rules
2.
The certificate referred to in clause (b) of sub-section (1) of section 101 shall be in the following Form.FormCertificate under section 101 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959).| Certified that the following are theproperties:- | |||
| …........................Math situate ... ….......................Temple situateSpecific EndowmentBelonging attached to the | In the….................................................….................................village …......................... | ||
| to the math or….................. temple situateSpecific endowment for the performanceof................. charity | ….................................taluk…..................................District | ||
| Description of properties- | |||
| (a) Lands-DistrictTalukVillageSurvey No. | |||
| Extent | Dry | Wet | etc. |
| (b) Houses or Shops-Door No.Name of street.Number of municipal division, if any.Name of village or town. | |||
| (c) Movables-1. Jewels.2. Vessels.3. Vahanams.4. Other movables.given under my band and seal, this.day of.. | |||
| [Commissioner] [Substituted by G O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.], | |||
| Hindu Religious and CharitableEndowments, AdministrationDepartment | |||
| [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. |