Section 120 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
120. Commissioner to repay certain sums to the Government.
- Any sum paid by the Government before the publication of this Act in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] for the expenses of Consultative Committees or sub-committees thereof shall be repaid to the Government by the Commissioner from out of the [Tamil Nadu Hindu Religious and Charitable Endowments Administration Fund] [Substituted by paragraph 3(1) of, and Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.] under sub-section (2) of section 96 of this Act, as if sub-section (4) of section 92 of this Act were in force at all relevant times.
