Section 94(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)(a)On receipt of a requisition under sub-section (3), the Collector shall issue a notice to the trustee concerned-(i)requiring him, within fifteen days from the date of the service thereof, to pay the amount mentioned in the requisition and specified in the notice; and(ii)stating that on default, such amount will be recovered as if it were an arrear of land revenue.(b)If, within the period of fifteen days aforesaid, the amount demanded is not paid, the Collector shall proceed to recover the amount specified in the notice (with the charges of collection) as if it were an arrear of land revenue.
