(3)The management and superintendence of any charitable endowment which immediately before the constitution of a Panchayat Union Council for any Panchayat Development Block under this Act was vested in a district board under the Madras District Boards Act, 1920 (Madras Act XIV of 1920) shall, on such constitution, vest in the Panchayat Union Council exercising jurisdiction over the place where the endowment is situated.
