Section 21(6) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(6)The Commissioner may stay the execution of any decision or order of the nature referred to in sub-section (1) or clause (a) of sub-section (4), pending the exercise of his powers under sub-section (2) or sub-section (3) or under clause (b) of sub-section (4) in respect thereof.
