Section 32 in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
32. Decision as to whether a property is trust or endowment.
(1)Where the Board has reason to believe that any property of any trust or endowment, is a Vanniyakula Kshatriya Public charitable Trust or Endowment, the Board may, notwithstanding anything contained in any Act, hold an enquiry in regard to such property and, if after such enquiry, the Board is satisfied that such property is trust or endowment property, call upon the trust or endowment, as the case may be, either to register such property under this Act as Vanniyakula Kshatriya Public charitable Trust or Endowment or show cause why such property should not be so registered:Provided that in all such cases, notice of action proposed to be taken under this sub-section shall be given to the authority by whom the trust or endowment had been registered.(2)The Board shall, after duly considering such cause as may be shown in pursuance of notice issued under sub-section (1), pass such orders as it may think fit and the order so made by the Board shall be final, unless it is revoked or modified by a competent court under this Act.
