Section 24(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)[The Commissioner or an Additional] or a Joint or a Deputy or an Assistant Commissioner or any officer authorised by the Commissioner or [Additional Commissioner or Joint Commissioner or Deputy Commissioner] [Substituted by section 9(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).], or the Assistant Commissioner in his behalf shall have power to enter the premises of any place of worship for the purpose of exercising any power conferred or discharging any duty imposed by this Act or the rules made thereunder.
