Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 2003*
| [Tamil Nadu Act No. 28 of 2003] | [1st September, 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 25th August, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary, No. ???, dated September 1, 2003.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Third Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of section 109.- For section 109 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, the following section shall be substituted, namely:-
"109. Central Act 36 of 1963 not to apply for recovery of properties of religious institution.-Nothing contained in the Limitation Act, 1963 (Central Act 36 of 1963) shall apply to any suit for possession of immovable property belonging to any religious institution or for possession of any interest in such property."