Section 120A in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
120A. [ Power to amend, alter or add to Schedule I. [Inserted by section 12 of the Tamil Nadir Hindu Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).]
- The Government may, from time to time by notification, amend, alter or add to Schedule I.]
