Preamble
| [Kerala Act No. 13 of 1967] | |
An Act further to amend the Madras Hindu Religious and Charitable endowments Act, 1951
Preamble.- Whereas it is expedient further to amend the Madras Hindu Religious and Charitable Endowments Act, 1951, for the purposes hereinafter appearing;
Be it enacted in the Eighteenth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 1967.
Section 2. Amendment of Madras Act XIX of 1951
2. Amendment of Madras Act XIX of 1951.- In section 29 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (XIX of 1951), as in force in the Malabar District referred to in sub-section (2) of section 5 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), in sub-section (1),-
(a) the words "for a term exceeding five years" shall be omitted; and
(b) after the proviso, the following further proviso shall be inserted, namely:-
"Provided further that the Commissioner, if he is satisfied that owing to any emergency or for some other reason to be specified in the order according sanction, it is not reasonably practicable to follow the procedure prescribed in the foregoing proviso, may, with the previous sanction of the Government, dispense with such procedure."