Section 3(g) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(g)"Court" means,-(i)in relation to a property of the trust and endowment situated in the city of Chennai, the Chennai city civil court;(ii)in relation to a property of the trust and endowment situated elsewhere, the court of civil Judge (Senior Division) having jurisdiction over the area in which the property of the trust and endowment is situated, or if there is no such court, the District court having such jurisdiction;(iii)in relation to a property of trust and endowment situated within the ambit of two or more courts, any court which would have jurisdiction as aforesaid in relation to either all or any of such properties;
