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State of Tamilnadu- Act

Manner of Publication of the List of Religious Institutions (Other than Maths or Specific Endowments Attached Thereto) Rules

TAMILNADU
India

Manner of Publication of the List of Religious Institutions (Other than Maths or Specific Endowments Attached Thereto) Rules

Act 582 of 1960

  • Published on 5 November 1960
  • Commenced on 5 November 1960
  • [This is the version of this document from 5 November 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
Manner of Publication of the List of Religious Institutions (Other than Maths or Specific Endowments Attached Thereto) RulesPublished vide Notification No. G. O. Ms. No. 4524, Revenue, dated 5th November, 1960 - S.R.O. No. A-582 of 1960Original rules published in Part V of the Fort St. George Gazette, dated 23rd November 1960. (Page 521).G. O. Ms. No. 4524, Revenue, dated 5th November, 1960 - S.R.O. No. A-582 of 1960. - In exercise of the powers conferred by section 46 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the Governor of Tamil Nadu hereby makes the following rules, namely:-

1.

These Rules may be called the Manner of Publication of the List of Religious Institutions (Other than Maths or Specific Endowments attached thereto) Rules.

2.

The list of religious institutions prepared by the Commissioner under section 46 shall be published -
(i)on the notice board of the office of the Commissioner;
(ii)on the notice boards of the offices of the [Joint Commissioner, Deputy Commissioner and Assistant Commissioners] [Substituted by G.O. Ms. No. 275, C.T. & R.E., dated 16th July 1997.] concerned having jurisdiction over the area in which the temple included in the list is situate or the temple to which the specific endowment included in the list is attached is situate;
(iii)on the notice board or front door of the temple included in the list of the temple to which the specific endowment included in the list is attached;
(iv)in the District Gazette; and
(v)in the [Tamil Nadu Government Gazette] [Substituted for the words 'Fort St. George Gazette' by G.O. Ms. No. 275, C.T. & R.E., dated 16th July 1997.].

4. [ [Substituted by G.O. Ms. No. 3347, Revenue, dated the 23rd November 1963.]

Any modification of the list shall be communicated to the trustee or trustees and shall also be published in the manner laid down in rule 2.]