Section 5(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)The Tirumalai-Tirupati Devasthanams Act, 1932, is hereby repealed, but the repeal shall not revive the arrangement made by the Government in 1843 for the management of the Tirumalai-Tirupati Devasthanams or the scheme settled by the Privy Council in Appeal No.6 of 1906 or the rules framed under such scheme.
