Section 5(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)The following enactments shall cease to apply to Hindu religious institutions and endowments, namely: -(a)the Madras Endowments and Escheats Regulation, 1817;(b)the Religious Endowments Act, 1863;(c)the Charitable Endowments Act, 1890;(d)the Charitable and Religious Trusts Act, 1920; and(e)sections 92 and 93 and Code of Civil Procedure, 1908
