Section 8 in Madras Hindu Religious and Charitable Endowments Act, 1951
8. [ Vesting of Power in the Board. [Substituted by Act No. 31 of 2008.]
- All powers and duties under this Act, in respect of the various religious institutions of the Malabar area, that have been exercised or performed by the Commissioner, Deputy Commissioners, Assistant Commissioners and Area Committees before the commencement of the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 2008, shall vest in the Board, on its constitution.]
