Section 32(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)Without prejudice to the provisions contained in sub-section (1), [the Assistant Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.] in the case of any religious institution other than a math [xxx] [Words 'and the Area Committee in the case of any religious institution in respect of which the area exercises powers and discharge duties' omitted by the Tamil Nadu Act 19 of 1968.] may require the trustee of such religious institution to [furnish to him] [Substituted by Tamil Nadu Act 39 of 1996.] such accounts, returns, reports or other information relating to the administration of the institution, its funds, property or income or moneys connected therewith or the appropriation thereof and at such time and in such form [as he may direct] [Substituted by Tamil Nadu Act 39 of 1996.].
