Section 59 in Hindu Religious Institutions and Charitable Endowments Act, 1997
59. Power to decide questions affecting Hindu Religious or Charitable purpose.
(1)If in any suit or legal proceedings it appears to the Court that any question affecting a religious or charitable purpose relating to a Notified Institution or a Declared Institution is involved, the court shall not proceed to determine such question until after notice has been served on the Deputy Commissioner or the Assistant Commissioner having jurisdiction.(2)If, upon receipt of such notice or otherwise, the Deputy Commissioner or Assistant Commissioner makes any application in that behalf, he shall be added as a necessary party at any stage of such suit or proceeding.(3)For the purpose of this Section 'Court' means any Civil Court of competent jurisdiction in the State of Karnataka.
