Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1994*
| [Tamil Nadu Act No. 30 of 1994] | [13th May, 1994] |
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 Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th May, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1994.
2. Amendment of section 26.- In the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), in section 26, in sub-section (1), after clause (a), the following clause shall be inserted, namely:-
"(aa) if he is not a citizen of India;".
3. Act to override other laws, Judgments, contracts ???.- The provisions of section 26 of the principal Act, as amended by this Act, shall have effect notwithstanding anything inconsistent therewith contained in the principal Act immediately before the date of the publication of this Act in the Tamil Nadu Government Gazette, ??? any scheme settled under the principal Act or by a court or in any other law for the time being in force or any custom, usage or contract or judgment, decree or order of a court or other authority.