Section 32 in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
32. Amendment of [Tamil Nadu Act] [Substituted by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] 30 of 1959.
- In the [Tamil Nadu (Transferred Territory) Incorporated and Unincorporated Devaswoms Act, 1959 (Tamil Nadu Act 30 of 1959)] [Tamil Nadu Act 30 of 1959 now stands repealed by section 16 of the Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).].(i)in section 24, the Explanation shall be added, namely:-Explanation. - The sum of eighteen thousand rupees paid annually by the Government to the Board under section 14 of the Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1963 shall be deemed to be the funds of the Unincorporated Devaswoms mentioned in Part II of the Schedule II;(ii)in Schedule II,-(a)after the heading "List of unincorporated Devaswoms", the following sub-heading shall be inserted, namely: -"Part I";(b)the following Part shall be added, at the end, namely:-
