Section 5 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
5. Certain Acts not to apply to Hindu Religious Institutions and Endowments.
- The following enactments shall cease to apply to Hindu Religious Institutions and Endowments, namely:-(a)The [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Law s (Second Amendment) Order, 1969.] Endowments and Escheats Regulation, 1817 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Law s (Second Amendment) Order, 1969.] Regulation VII of 1817);(b)the Religious Endowments Act, 1863 (Central Act XX of 1863);(c)the Charitable Endowments Act, 1890 (Central Act VI of 1890);(d)the Charitable and Religious Trusts Act, 1920 (Central Act XIV of 1920); and(e)sections 92 and 93 of the Code of Civil Procedure, 1908 (Central Act V of 1908).
