Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2009 31 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 34-B 3. Amendment Of Section 114-A Tamil Nadu Hindu Religious And Charitable Endowments (Amendment) Act, 2009 31 of 2009 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 Sixtieth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 12, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.211, page 121, dated August 17, 2009 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 34-B :- In Section 34-B 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 (1), after the expression "on the non-payment of lease rent", the expression "or o n violation of any of the conditions imposed in the lease agreement" shall be inserted. 3. Amendment Of Section 114-A :- I n Section 114-A of the principal Act, in sub-section (1), for the expression "under item (iii) of clause (a) or the Second Proviso to clause (a) of sub-section (1) of Section 47 or the Second Proviso to sub-section (1) of Section 49 ", the expression "under this Act" shall be substituted.