Section 26 in Madras Hindu Religious and Charitable Endowments Act, 1951
26. Annual verification of the Register.
- The trustee or his authorised agent shall scrutinize the entries in the register every year and submit to the Commissioner for his approval, directly or through the Area Committee or through the Assistant Commissioner 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 25 shall apply in relation to such statement as they apply in relation to a register.
