Section 13(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The Commissioner shall, with the previous approval of the Government, specify the area within which each [Joint Commissioners or Deputy Commissioners] [Substituted by section 7(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] or if there is more than one, shall exercise the powers conferred and discharge the duties imposed by this Act or the rules made thereunder on a [Joint Commissioner or Deputy Commissioner] [Substituted by section 7(1) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2002 (Tamil Nadu Act 50 of 2002).] as such.
