Section 92(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)The Government shall pay the expenses incurred for the purposes of this Act, including the-(i)[ ***] [Omitted by section 27 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1968 (Tamil Nadu Act 19 of 1968).](ii)expenses of consultative committees and sub-committees thereof, constituted by the Government or by any officer or authority subordinate to the Government and specially authorised by them in this behalf,(iii)cost of the publication of journals, books, annuals and descriptive accounts relating to religious institutions,(iv)[ expenses of the District Committees.] [Inserted by Act No. 51 of 2012, dated 16.11.2012.]
