Section 32(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The trustee of every religious institution shall furnish to [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] such accounts, returns, reports or other information relating to the administration of the institution, its funds, property or income or moneys connected therewith, or the appropriation thereof, as [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] may require and at such time and in such form as [he] [Substituted by the Tamil Nadu Act 39 of 1996.] may direct.
