Section 2 in Madras Hindu Religious and Charitable Endowments Act, 1951
2. Power to extend Act to Jain Religious Institutions and Endowments.
- The Government may, by notification in the Fort St. George Gazette, extend to Jain public religious institutions and endowments, all or any of the provisions of this Act and of any rules made thereunder and thereupon the provisions so extended shall apply to such institutions and endowments as if the expressions 'Hindu' and 'Hindus' therein included 'Jain' and 'Jains' respectively:Provided that before issuing such a notification, the Government shall publish in the Fort St. George 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.
