Section 79(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(2)Whenever any property of trust or endowment, is notified for sale in execution of a decree of a court or for the recovery of any revenue, charges or taxes due to the Government, any local authority, any statutory Board or any Government company, notice shall be given to the Board by the court, collector or other person under whose order the sale is notified.
