Section 1 in Puducherry Hindu Religious Institutions Act, 1972
1. Short title, extent, commencement and application.
- 1. (1) This Act may be called the Puducherry Hindu Religious Institutions Act, 1972.(2)It extends to the whole of the Union territory of Puducherry.(3)It shall come into force on such date [as the Government may] [The Act came into force on the 1st July 1975 vide Notification in Extraordinary Gazette No. 66 dated 30-6-1975.], by notification in the Official Gazette, appoint.(4)It applies to all the Hindu religious institutions situate in the Union territory of Puducherry.
