Section 67(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)[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).] may, on being satisfied that a religious institution has, whether before or after the date of the commencement of this Act, ceased to exist, hold an inquiry in the prescribed manner to ascertain its properties and funds, and after doing so, shall pass an order -(a)specifying the properties and funds of the institution;(b)appointing a trustee therefor;(c)directing the recovery of any such properties or funds from any person who may be in possession thereof; and(d)laying down that the properties and funds so specified shall be applied or utilised for renovating the institution or if such renovation is not possible, be appropriated to anyone or more of the purposes specified in sub-section (1) of section 66.
