Section 3(49) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(49)[ "trust" means a private trust or a public trust;] [[Substituted by section 3(2)(d) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972. Before it substitution, read as follows:'(49) 'trust' means trust for a public purpose of a religious or charitable, or of an educational nature, and includes and temple, math, mosque, church or other place, by whatever name known, which is dedicated to, or for the benefit of, or used as of right by, any community or section thereof as a place of public religious worship.]]
