Section 79(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)Nothing in this section shall affect any levy of contribution made or moneys collected by the Board before the commencement of the Madras Hindu Religious Endowments (Amendment) Act, 1946.[CHAPTER IX] [Inserted by Act No. 27 of 1954.] [Malabar Devaswom Fund] [Substituted 'Endowments Administration Fund' by Act No. 31 of 2008.]
