Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2006 1 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12 3. Amendment Of Section 92 Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2006 1 of 2006 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-sixth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the February 2, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.37, page 2, dated February 3, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 12 :- I n Section 12 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), in sub-section (2), clause (b) shall be omitted. 3. Amendment Of Section 92 :- I n Section 92 of the principal Act, in sub-section (1), for the expression "eleven per centum", the expression "twelve per centum " shall be substituted.