Section 23 in Hindu Religious Institutions and Charitable Endowments Act, 1997
23. Notified Institutions.
- The State Government shall as soon as may be after the commencement of this Act publish by notification in respect of each revenue district, a list of;(a)all Charitable Institutions and Hindu Religious Institutions which on the date of commencement of this Act are in the sole charge of the State Government or for the benefit of which.(i)any monthly or annual grant in perpetuity is made from public revenues: or(ii)tasdik allowance under section 19 of Mysore Religious and Charitable Inams Abolition Act, 1955 is paid.(b)all institutions registered under the Book of Endowments under the Hyderabad Endowment Regulations, 1349 F;(c)all institutions governed by the then Madras Hindu Religious and Charitable Endowments Act, 1951;(d)all institutions in Kodagu District which are governed by the Coorg Temple Funds Management Act, 1956;(e)all Hindu Religious Institutions registered under the Bombay Public Truct Act, 1950, which are in receipt of any monthly or annual grant from public revenues or any amount under the Karnataka Certain Inams(Abolition) Act, 1977;(f)Sri Renuka Yellamma Temple, Saundatti, governed under the Renuka Yellamma Devasthana (Administration) Act, 1974;
