Section 34(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)When according such sanction, [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may impose such conditions and give such directions as [he] [Substituted by Tamil Nadu Act 39 of 1996.] may deem necessary regarding the utilisation of the amount raised by the transaction, the investment thereof and in the case of a mortgage, regarding the discharge of the same within a reasonable period.
