Section 86 in Madras Hindu Religious and Charitable Endowments Act, 1951
86. Public Officers to furnish copies of or extracts from certain documents.
- All public officers having custody of any record, register, report or other document relating to a religious institution or any movable or immovable property thereof shall furnish such copies of or extracts from the same as may be required by the Commissioner, a Deputy commissioner, an Area Committee, or an Assistant Commissioner.
