Section 21(6) in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules
(6)In the case of other temples, the Commissioner shall be the approving authority.]AnnexureI. Form of acknowledgement prescribed under rule 8 issued under section 116(2)(xii) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959).
