Section 63 in Tamil Nadu District Municipalities Act, 1920
63. Power of Board of Revenue to transfer control of endowments to municipal council.
- [(1)] [The original section 63 was re-numbered as section 63(1) by section 5 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] Subject to the control of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950], the Board of Revenue may, by notification, [with the consent of a municipal council, make over to the council] [These words were substituted for the words 'with the consent of the municipal council make over to a municipal council' by section 47(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] the management and superintendence of any charitable endowment in respect of which powers and duties attach to the Board of Revenue under the provisions of the [Tamil Nadu] [These words were substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Endowments and Escheats Regulation, 1817]; and thereupon all powers and duties which attach to the Board of Revenue in respect thereof shall attach to [the council] [These words were substituted for the words 'such council' by section 47(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] as if it had been specially named in the said regulation, and the council shall manage [and superintend] [These words were inserted by section 47(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] such endowment.(2)[ The Board of Revenue may, on its own motion and shall on a direction from the [State] [This sub-section was added by section 5 of the Madras District Municipalities (Third Amendment) Act 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of, and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] Government, by notification, resume the management and superintendence of any endowment made over to a municipal council under sub-section (1); and upon such resumption, all the powers and duties attaching to the council in respect of the endowment shall cease and determine.]
