 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Charitable Endowments Act, 1890 Act No. 6 of 1890 [7th March, 1890.] An Act to provide for the vesting and administration of property held in trust for charitable purposes. WHEREAS it is expedient to provide for the vesting and administration of property held in trust for charitable purposes; It is hereby enacted as follows: 1. This Act has been declared to be in force in the Sonthal Parganas by the Sonthal Parganas Settlement Regulation, 1872 (3 of 1872), section 3: in the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), section 3 and Schedule; and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), section 3 and Schedule. It has also been extended to Berar by the Berar Laws Act, 1941 (4 of 1941). This Act has been amended in its application to Bengal by the Bengal Wakf Act, 1934 (Ben. Act 13 of 1934); This Act shall not apply to any wakf to which the Wakf Act, 1954 (29 of 1954) applies, The Act has been extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the First Schedule (w.e.f. 1-7-1965): Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and the Schedule Lakshadweep by Reg. 8 of 1965, s. 3 and Schedule (w.e.f. 1-10-1967) and to Pondichedrry by Reg. 7 of 1963, s. 3 and the First schedule (w.e.f. 1- 10-1963). The Act has been ceased to be in force in the State of Madras by Madras Act 22 of 1959 (when notified). The Act has been amended in Mysore by Mysore Act 19 of 1973.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back