Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act, 1993*
| [Tamil Nadu Act No. 19 of 1993] | [17th May, 1993] |
An Act ??? 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 ??? year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th May, 1993 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 (Second Amendment) Act, 1993.
2. Amendment of section 6.- In section 6 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), for clause (8-A), the following clause shall be substituted, namely:-
"(8-A) "Temple Administration District Committee" means a Temple Administration District Committee constituted under section 7-C;".
3. Amendment of section 7C.- In section 7-C of the principal Act,-
(1) in the marginal heading, for the expression "District Committee", the expression "Temple Administration District Committee" shall be substituted;
(2) in sub-section (1), for the expression "The Temple Administration Board shall constitute a District Committee", the expression "The Temple Administration Board shall constitute a Temple Administration District Committee" shall be substituted;
(3) in sub-section (2), for the expression "District Committee", the expression "Temple Administration District Committee" shall be substituted.
4. Substitution of the expression "Temple Administration District Committee" for the expression "District Committee".- Throughout the principal Act, except in clause (8-A) of section 6 and section 7-C, for the expression "District Committee" wherever it occurs, the expression "Temple Administration District Committee" shall he substituted.
5. Construction of reference.- In the application of any rule, by-law, regulation, notification, from, order or scheme made, issued, or settled or deemed to have been made, issued or settled under the principal Act, any reference to the District Committee shall, unless the context otherwise requires, be deemed to be a reference to the Temple Administration District Committee.