Section 1 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
1. Short title, extent, application and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Hindu Religious and Charitable Endowments Act, 1959.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order,1969,as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.].(3)It applies to all Hindu public religious institutions and endowments [including] [Substituted for the word 'except' by section 2 of the Tamil Nadu Hindu {Religious and Charitable Endowments (Third Amendment) Act, 1974 (Tamil Nadu Act 50 of 1974).] the Incorporated Devaswoms and Unincorporated Devaswoms.Explanation. - In this sub-section, Hindu public religious institutions and endowments do not include Jain religious institutions and endowments.(4)(a)The provisions of this Act except the provisions of-(i)sub-section (4) of section 92, in so far as that sub-section relates to Consultative Committees and sub-committees thereof, and(ii)clause (xxi)(b) of sub-section (2) of section 116, shall come into force on such date as the Government may, by notification, appoint; and different dates may be appointed for different areas and for different provisions of this Act.(b)The provisions of sub-section (4) of section 92 in so far as that sub-section relates to Consultative Committees and Sub-Committees thereof and of clause (xxi)(b) of sub-section (2) of section 116 shall be deemed to have come into force on the 28th November 1958.
