Section 72(7) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(7)[Any notification published [xxx] [Words, brackets and figures were substituted for the words, brackets and figures 'Any notification published under sub-section (1) or sub-section (3) of section 64 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951), before' by section 3 of the Tamil Nadu Religious and Charitable Endowments (2nd Amend.) Act, 1961 (Tamil Nadu Act 40 of 1961), which deemed to have come into force on the 1st January 1960.] under section 64 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951) and in force, on] the date of the commencement of this Act shall be as valid as if such notification had been published under this Act:Provided that if, on the date of the commencement of this Act a period of thirty days has lapsed from the date of publication of a notification under section 64 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951), no suit shall, be instituted under sub-section (4) of this section:Provided further that if, on the date of the commencement of this Act, a period of thirty days has not lapsed from the date of publication of the notification under section 64 of the said Act, the date of publication of such notification for the purposes of sub-section (4) of this section shall be the date of publication of that notification under the said Act.
