Section 94 in Madras Hindu Religious and Charitable Endowments Act, 1951
94. Property of religious institutions not to vest under the Law of Limitation after Commencement of this Act.
- Nothing contained in any law of limitation for the time being in force shall be deemd to vest in any person the property or funds of any religious institution which had not vested in such person or his predecessor-in-title before the commencement of this Act.
