Section 2(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The Government may, by notification, extend to Jain public religious institutions and endowments, all or any of the provisions of this Act and of any of rules made thereunder and, thereupon, the provisions so extended shall apply to such institutions and endowments:Provided that before issuing such a notification, the Government shall publish in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] a notice of their intention to do so, fix a period which shall not be less than two months from the date of publication of the notice for the persons interested in the institutions and endowments concerned to show cause against the issue of the notification and consider their objections, if any.
