Section 6(18) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(18)[ "religious institution" means a math, temple or specific endowment and includes,- [Substituted by Act No. 26 of 2012, dated 31.5.2012.](i)a samadhi or brindhavan; or(ii)any other institution established or maintained for a religious purpose.Explanation. - For the purpose of this clause-
