Section 100(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)No probate of any such will or letters of administration with such will annexed shall be granted by any Court unless it is satisfied that a copy of such will has been forwarded to the [Joint Commissioner, Deputy Commissioner or Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] as provided by sub-section (1).
