Section 79 in Madras Hindu Religious and Charitable Endowments Act, 1951
79. Contribution not to be levied for more than three faslis immediately preceding the fasli in which a notice of assessment is issued.
(1)It shall not be competent for the Commissioner to levy any contribution for more than three faslis immediately preceding the fasli in which a notice of assessment is issued under section 78.(2)Nothing in this section shall affect any levy of contribution made or moneys collected by the Board before the commencement of the Madras Hindu Religious Endowments (Amendment) Act, 1946.[CHAPTER IX] [Inserted by Act No. 27 of 1954.] [Malabar Devaswom Fund] [Substituted 'Endowments Administration Fund' by Act No. 31 of 2008.]
