Section 78(7) in Madras Hindu Religious and Charitable Endowments Act, 1951
(7)Instead of seelling the property after attachment thereof under the provisions of the Madras Revenue Recovery Act, 1864, it shall be open to the Collector at the instance of the Commissioner to appoint a Receiver to take possession of the property or such portion thereof as may be necessary and collect the income thereof until the amount sought to be recovered is realized. The re numeration, if any, paid to the Receiver, and the other expenses incurred by him shall be paid out of the income of the institution concerned.
