Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 40 in Guruvayoor Devaswom Act, 1978 40. Madras Act XIX of 1951 not to apply to Devaswom. - The provisions of the Madras Hindu Religious and Charitable Endowments Act, 1951, (Madras Act XIX of 1951), shall cease to apply to the Devaswom.
