Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act, 2003*
| [Tamil Nadu Act No. 10 of 2003] | [17th May, 2003] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th May, 2003 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 (Second Amendment) Act, 2003.
(2) It shall come into force 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 (Tamil Nadu Act 22 of 1959), for clause (18), the following clause shall be substituted, namely:-
"(18) "religious institution" means a math, temple or specific endowment and includes,-
(i) a samadhi or brindhavan; or
(ii) any other institution established or maintained for a religious purpose.
Explanation.-For the purpose of this clause-
(1) "samadhi" means a place where the mortal remains of a guru, sadhu or saint is interred and used as a place of public religious worship;
(2) "brindhavan" means a place established or maintained in memory of a guru, sadhu or saint and used as a place of public religious worship, but does not include samadhi;".