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Union of India - Section
Section 077 in The Religious Societies Act, 1880
077.
[9 th January , 1880]...An Act to confer certain powers on Religious Societies.Preamble .Whereas it is expedient to simplify the manner in which certain bodies of persons associated for the purpose of maintaining religious worship may hold property acquired for such purpose, and to provide for the dissolution of such bodies and the adjustment of their affairs and for the decision of certain questions relating to such bodies;It is hereby enacted as follows:| The Act has been extended to the new Provinces and merged States by the Merged States (Laws) Act 59 of 1949 and to the States of Manipur, Tripura and Vindhya Pradesh by the Union Territory (Laws) Act 30 of 1950. Manipur and Tripura are full-fledged States now, see Act 81 of 1971. Vindhya Pradesh is a part of Madhya Pradesh State now, see Act 37 of 1956.It has been extended to the Union Territory of Dadra and Nagar Haveli by Regn. 6 of 1963 and of Pondicherry by Act 26 of 1968. |