Section 1(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)It extends to the whole of the State of Madras and applies to all Hindu public religious institutions and endowments, including the Tirumalai Tirupati Devasthanams and the endowments thereof.Explanation. - In this sub-section, Hindu public religious institutions and endowments do not include Jain religious institutions and endowments.
