Section 12(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)An area Committee shall have jurisdiction over specific endowment attached to the temples for which it is constituted, other than specific endowments included in the list published under section 38;Provided that where a specific endowment is attached to two or more temples comprised within the jurisdiction of two or more Area Committees, the Commissioner shall decide as to which of the area Committees shall have jurisdiction over the specific endowment:Provided further that where a specific endowment is attached partly to one or more temples included in the list published under section 38 and partly to one or more temples not so included, only and Commissioner shall have jurisdiction over the specific endowment and no Area Committee shall have such jurisdiction.
