Section 2(a) in Management and Preservation of Properties of Religious Institutions Rules
(a)the [Government] [Substituted by G. O. Ms. No. 261, C. T. & R. E., dated the 13th July 1992.] in relation to religious institutions published under sections 46(i), 46(ii) and 46(iii) of the Act, if the estimated cost of the works exceeds [Rs. 1,00,00,000] [Substituted for 'Rs. 50,00,000' by G. O. Ms. 322, T. D. R. E. & I., dated the 5th September 2008.];
