Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2007
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2007 13 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7 Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2007 13 of 2007 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-eighth Year of the Republic of India as follows -- 1. Received the Assent of the Governor of Tamil Nadu on the June 7, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 157, page 46, dated June 8, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2007. (2) It shall be deemed to have come into force on the 19th day of September 2006. 2. Amendment Of Section 7 :- I n Section 7 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) in sub-section (1), in clause (d), the expression "not exceeding eight persons " shall be omitted.
Act Metadata
- Title: Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2007
- Type: S
- Subtype: Tamil Nadu
- Act ID: 23193
- Digitised on: 13 Aug 2025