Section 80 in Madras Hindu Religious and Charitable Endowments Act, 1951
80. [ Grants by the Government. [Substituted by Act No. 31 of 2008.]
- The State Government shall, after due appropriation made by the State Legislative Assembly by law in this behalf, pay to the Board by way of grants, such sums of money as the State Government may think fit, for being utilized for the purposes of this Act.]
