Section 33 in Hindu Religious Institutions and Charitable Endowments Act, 1997
33. Suits on behalf of Notified Institutions.
(1)Where it is necessary to institute a suit on behalf of any notified institution, the Deputy Commissioner or the Assistant Commissioner on the recommendation of the Committee of management may file the suit himself.(2)Every suit filed on behalf of a Notified institution shall be heard and disposed of by the Court as if it were a suit filed under Order XXXI of the Code of Civil Procedure, 1908.
