Section 1 in Hindu Religious Institutions and Charitable Endowments Act, 1997
1. Short title, extent, commencement and application.
(1)This Act may be called the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997.(2)It shall extend to the whole of the State of Karnataka.(3)It shall come into force on such date as the State Government may, by notification appoint and different dates may be appointed for different classes of Hindu Religious Institutions and Charitable Endowments.(4)It shall not apply,-(i)to a mutt or a temple attached, thereto ;(ii)to any Hindu Religious institution or charitable endowment founded, organised run or managed by Hindu Religious denomination.Explanation: For the purpose of this Act a mutt means a religious institution presided over by a person whose principal duty is to engage himself in the teaching and propagation of religion, teachings and philosophy of the denomination, sect or sampradaya to which the mutt belongs and in imparting religious instruction and training and rendering spiritual service or who exercises or claims to exercise spiritual headship over a body of disciples; and includes any place or places of religious worship, instruction or training which are pertinent to the institution.
