Section 78 in Hindu Religious Institutions and Charitable Endowments Act, 1997
78. Repeal and Savings.
(1)The following enactments, namely:-(a)The Religious Endowments Act, 1863 (Central Act XX of 1863);(b)The Charitable Endowments Act, 1890 (Central Act VI of 1890);(c)The Charitable and Religious Trusts Act, 1920 (Central Act No. XIV of 1920);shall not apply to the Charitable Endowments and Hindu Religious Institutions governed under this Act.(2)The following enactments namely:-(a)The Bombay Public Trust Act, 1950 (Bombay Act No. XXIX of 1950);(b)The Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951);(c)The Coorg Temple Funds Management Regulation, 1892 (Regulation IV of 1892).(d)the Mysore Religious and Charitable Institutions Act, 1927 (Mysore Act VII of 1927); and(e)the Hyderabad Endowment Regulations, 1349F;(f)The Renuka Yellamma Devasthana (Administration) Act, 1974 (Karnataka Act 34 of 1974).(g)The Coorg Temples Fund Management Act, 1956 (Coorg Act VIII of 1956).Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of the repeal of the said enactment and section 8 and section 24 of the said Act shall be applicable as if the said enactments are repealed and re-enacted by this Act.
