Section 75B(7) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(7)If the Commissioner decides that the said notification should be continued as aforesaid, he shall make a report to that effect to the Government, who may, thereupon, by notification, declare that the said notification shall continue in force beyond the date of the expiry of the period of one year from the 16th July 1965.
