Section 82(1) in Madras Hindu Religious and Charitable Endowments Act, 1951
(1)Contribution under section 76 (1) and further sums under section 76 (2) shall be payable with effect from the commencement of this Act. For the period from the commencement of this Act until the commencement of the Madras Hindu Religious and Charitable Edowments (Amendment) Act, 1954, the rate prescribed by the Government under section 76 (1) or determined by the Commissioner under section 76 (2) shall be deemed to be the rate prescribed or determined under section 76 (1) or section 76 (2) as the case may be, as amended by the Madras Hindu Religious and Charitable endowments (Amendment) Act, 1954 and contributions and further sums paid to the Government shall be deemed to be contributions and further sums as the case may be, paid to the Commissioner under section 76 (1) and 76 (2) as amended by the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 1954.
