Section 5 in Madras Hindu Religious and Charitable Endowments Act, 1951
5. Repeals.
(1)The Madras Hindu Religious Endowments Act, 1926, is hereby repealed.(2)The Tirumalai-Tirupati Devasthanams Act, 1932, is hereby repealed, but the repeal shall not revive the arrangement made by the Government in 1843 for the management of the Tirumalai-Tirupati Devasthanams or the scheme settled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.(3)The following enactments shall cease to apply to Hindu religious institutions and endowments, namely: -(a)the Madras Endowments and Escheats Regulation, 1817;(b)the Religious Endowments Act, 1863;(c)the Charitable Endowments Act, 1890;(d)the Charitable and Religious Trusts Act, 1920; and(e)sections 92 and 93 and Code of Civil Procedure, 1908
