Section 40(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(a)

(i)Where the remuneration for any service to be performed by a devadasi in temple consists of lands granted or continued in respect of, or annexed to, such service by the Government, the Government shall enfranchise the said lands from the condition of service, by the imposition of quit-rent.

(ii)Where the remuneration for such service consists of an assignment of land revenue so granted or continued, the Government shall enfranchise such assignment of revenue from the condition of service:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 40(1)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959