Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(4)(a) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(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.