Section 102 in Madras Hindu Religious and Charitable Endowments Act, 1951
102. [ Construction of reference to the Board, President or Commissioner. [Substituted by Act No. 12 of 1968.]
- Any reference to the Board or its president or a Commissioner thereof contained in any or bye-law issued or made under any such enactment and in force in the State, shall be construed,-(a)in the case of a religious institution included in the list published under section 38 or over which no Area Committee has jurisdiction, as a reference to the Deputy Commissioner appointed under this Act ;(b)in the case of a religious institution over which an Area Committee has jurisdiction, as a reference to the Area Committee.]
