Section 109 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
109. [ Central Act 36 of 1963 not to apply for recovery of properties of religious institution. [[Substituted by section 2 of the Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 2003 (Tamil Nadu Act 28 of2003). Before its substitution, section 109 read as follows:
