Section 78(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(1)The following enactments, namely:-(a)The Religious Endowments Act, 1863 (Central Act XX of 1863);(b)The Charitable Endowments Act, 1890 (Central Act VI of 1890);(c)The Charitable and Religious Trusts Act, 1920 (Central Act No. XIV of 1920);shall not apply to the Charitable Endowments and Hindu Religious Institutions governed under this Act.
