Section 53(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)In this section, the expression "appropriate authority" shall, unless the context otherwise requires, means,-(a)[ in respect of any trustee of any religious institution included in the list published under clause (iii) of section 46, [the Government] [Clauses (a) to (d) were substituted by section 14 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1978 (Tamil Nadu Act 42 of 1978).];(b)[ in respect of any trustee of any religious institution included in the list published under clause (ii) of section 46, the Commissioner] [Inserted by Tamil Nadu Act 39 of 1996.];(c)in respect of any trustee of any religious institution included in the list published under clause (i) of section 46 and in respect of any hereditary trustee of any religious institution not included in the list published under the said section 46, [the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.]; and(d)in respect of any non-hereditary trustee of any religious institution not included in the list published under section 46 [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.]].[(1-A) Notwithstanding anything contained in sub-section (1), for the purpose of this section, the Government shall-also be the appropriate authority in respect of any trustee of any religious institution.] [Inserted by Tamil Nadu Act 25 of 1995.]
