Section 51(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)The trustee of a religious institution may, from time to time, submit to the Area Committee if the institution is subject to the jurisdiction of such a Committee, and to the Commissioner in other ceases, proposals for fixing the dittam or scale of expenditure in the institution, and the amounts which should be allotted to the various objects connected with such institution or the proportions in which the income or other property of the institution may be applied to such objects.
