Section 107 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
107. Act not to affect rights under Article 26 of the Constitution.
- Nothing contained in this Act shall, save as otherwise provided in section 106 and in clause (2) of Article 25 of the Constitution, be deemed to confer any power or impose any duty in contravention of the rights conferred on any religious denomination or any section thereof by Article 26 of the Constitution.
