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	[Repealed.]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	[Repealed.]