Section 81(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)The Commissioner shall call for the records of the case from [the Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted by section 9(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).], and after giving notice in the manner prescribed to the appellant and the trustee of the religious institution and if necessary after making such further inquiry as he thinks fit, shall decide the appeal.
