Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2008*
| [Tamil Nadu Act No. 4 of 2008] | [17th February, 2008] |
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 Fifty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th February, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2008.
(2) It shall come into ??? on such date as the State Government may, by notification; appoint.
2. Amendment of section 6.- In section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, for clause (18), the following; clause shall be substituted, namely:-
"(18) "religious institution" means a math temple or specific endowment;".