The Religious Endowments Act, 1863
[Act No. 20 of 1863]
[10th March, 1863.]
Contents |
|
Title |
The Religious Endowments Act, 1863 |
Sections |
Particulars |
1. |
[Repealed.] |
2. |
Interpretation clause |
3. |
Government to make special provision respecting mosques, etc |
4. |
Transfer to trustees, etc., of trust-property in charge of Revenue Board |
|
Cessation of Board's powers as to such property |
5. |
Procedure in case of dispute as to right of succession to vacated trusteeship |
|
Powers of managers appointed by Court |
6. |
Rights, etc., of trustees to whom property is transferred under section 4 |
7. |
Appointment of committees |
|
Constitution and duties of committees |
8. |
Qualifications of member of committee |
|
Ascertaining wishes of persons interested |
9. |
Tenure of office |
10. |
Vacancies to be filled |
|
Procedure |
|
When Court may fill vacancy |
11. |
No member of Committee to be also trustee, etc., of mosque, etc |
12. |
On appointment of Committee, Board and local agents to transfer property |
|
Termination of powers and responsibilities of Board and agents |
|
Commencement of powers of committee |
13. |
Duty of trustee, etc., as to accounts |
|
and of committee |
14. |
Persons interested may singly sue in case of breach of trust, etc |
|
Powers of Civil Court |
15. |
Nature of interest entitling person tosue |
16. |
Reference to arbitrators |
|
Act 10 of 1940 applied |
17. |
Reference under Act 10 of 1940 |
18. |
Application for leave to institute suits |
|
Costs |
19. |
Court may require accounts of trust to be filed |
20. |
Proceedings for criminal breach of trust |
21. |
Cases in which endowments are partly for religious and partly for secular purposes |
22. |
Government not to hold charge henceforth of property for support of any mosque, temple, etc |
23. |
Effect of Act in respect of Regulations therein mentioned, and of buildings of antiquity, etc |
24. |
[Repealed.] |