Section 1(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)It applies to all Hindu public religious institutions and endowments [including] [Substituted for the word 'except' by section 2 of the Tamil Nadu Hindu {Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).] the Incorporated Devaswoms and Unincorporated Devaswoms.Explanation. - In this sub-section, Hindu public religious institutions and endowments do not include Jain religious institutions and endowments.
