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TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS (AMENDMENT) ACT, 2010
T.N. ACT NO.12/2010
TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS (AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on February 2, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.33, page 41, dated February 3, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.12/2010 – 2010 (1) CTAR page 1.39.
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. Short title and commencement.— (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by Notification, appoint.
2. Amendment of Section 47.— In Section 47 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, in sub-section (3),—
(1) for the expression "one year”, the expression “two years” shall be substituted;
(2) after the Proviso, the following Proviso shall be added, namely:-
“Provided further that every trustee who has not completed a term of office of one year on the date of commencement of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2010 shall continue to be the trustee for the period of two years from the date of his appointment.”
