Section 53 in Hindu Religious Institutions and Charitable Endowments Act, 1997
53. Decision whether a property is property of Notified Institution or Delcared Institution.
- Whenever any question arises as to whether a particular property is property of a Notified Institution or Delcared Institution under the Act, the Deputy Commissioner shall notwithstanding anything contained in any other law for the time being in force, decide that question.
