Section 94A in Madras Hindu Religious and Charitable Endowments Act, 1951
94A. [ Applicability of the Kerala Land Conservancy Act, 1957. [Inserted by Act No. 31 of 2008.]
- All lands belonging to the Board and religious institutions shall be deemed to be the property of the Government for the purpose of the Kerala Land Conservancy Act, 1957 (8 of 1958) and all the provisions of that Act shall, so far as they are applicable , apply to such lands.]
