Section 92 in Madras Hindu Religious and Charitable Endowments Act, 1951
92. Act not to affect rights under Article, 26, Clauses (a) to (c) of the Constitution.
- Nothing contained in this Act shall be deemed to confer any power or impose any duty in contravention of the rights conferred on any religious denomination or any section thereof by clauses (a), (b) and (c) of Article 26 of the Constitution.
