Section 101(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The Presidency Magistrate or the Magistrate of the first class referred to sub-section (1) may, pending disposal of an application for directing delivery to the person appointed of the possession of the properties mentioned in the certificate by the [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] appoint a Receiver to take possession of such properties or such portion thereof as may be necessary. The remuneration, if any, paid to the Receiver and other expenses incurred by him shall be paid out of the income of the religious institution concerned.
