Section 99 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
99. Power to inspect.
- [[[The Commissioner, the Additional Commissioner] [Words 'Temple Administration Board, District Committee' omitted by section 54 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).]], a Joint Commissioner,] a Deputy Commissioner or an Assistant Commissioner shall, subject to such conditions and restrictions as may be prescribed, be entitled at all reasonable times, to inspect in any public office any record, register or other document, relating to a religious institution, or any movable or immovable property of such institution.
