Section 16 in Religious Institutions (Lease of Immovable Property) Rules, 1963
16. Rules not to apply.
(1)The provisions of these rules relating to lease by public auction and remission shall not apply to lands coming under the purview of the Tamil Nadu Public Trusts (Regulation of and Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961).(2)These rules shall not apply to maths and specific endowments attached to maths.
