| [Kerala Act No. 11 of 1981] |
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 purpose hereinafter appearing;
Be it enacted in the Thirty-first Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Madras Hindu Religious and Charitable Endowments (Amendment) Act, 1980.
2. Amendment of section 4.- In section 4 of the Madras Hindu Religious and Charitable Endowments Act, 1951 (XIX of 1951), for clause (a), the following clause shall be substituted, namely:-
"(a) exempt from the operation of any of the provisions of this Act or of any rules made thereunder any religious or charitable institution or endowment, the administration of which is, for the time being vested in-
(i) the Official Trustee or in the Administrator General, or
(ii) any body corporate entrusted by law with the administration of religious institutions; or".