Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1986*
| [Tamil Nadu Act No. 2 of 1987] | [16th February, 1987] |
An Act further to amend the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th February, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 103, dated February 16, 1987.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1986.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 92, Tamil Nadu Act 22 of 1959.- In section 92 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959),-
(i) in sub-section (1), for the words "seven per centum", the words "ten per centum" shall be substituted;
(ii) in sub-section (2), for the words "one and a half per centum", the words "four per centum" shall be substituted.