Section 75 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
75. Section 64 not to apply to notified institutions.
(1)Section 64 shall not apply to any religious institution notified under this Chapter or under Chapter VI of the Madras Hindu Religious and Charitable Endowments Act, 1951 (Madras Act XIX of 1951), or under Chapter VI-A of the Madras Hindu Religious Endowments Act, 1926 (Madras Act II of 1927) so long as the notification remains in force.(2)Nothing in sub-section (1) shall be construed as prohibiting the settlement of a scheme under section 64 during the period when a notification is in force, to take effect immediately on the notification ceasing to be in force.
