Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2008 4 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2008 4 of 2008 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-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on February 17, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.48, page 8, dated February 18, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2008. (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;.