Section 60(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)The Deputy Commissioner may, on being satisfied that a religious institution has, whether before or after the commencement of this Act, ceased to exist, hold an inquiry in the prescribed manner to ascertain its properties and funds; and after doing so, shall pass an order-(a)specifying the properties and funds of the institution;(b)appointing a trustee therefor;(c)directing the recovery of any such properties or funds from any person who may be in possession thereof; and(d)laying down that the properties and funds so specified shall be applied or utilized for renovating the institution or if such nenovation is not possible, be appropriated to any one or more of the purposes specified in section 59, sub-section (1).
