Section 60(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)The Deputy Commissioner may, on being satisfied after holding an inquiry in the prescribed manner, that any building or other place which was being used for religious worship or instruction has, whether before or after the commencement of this Act, ceased to be used for that purpose, pass an order-(a)directing the recovery of such building or place from any person who may be in possession thereof; and(b)laying down that it shall be used for religious worship or instruction as before, or if such use is not possible, be utilized for any one or more of the purposes specified in section 59, sub-section (1).
