The Religious Societies Act, 1880

[Act No. 1 of 1880]

[9th January, 1880.]

Contents:
Title	Religious Societies Act, 1880
Sections:	Particulars:
1.	Short title
1a.	Local extent
2.	Appointment of new trustee in cases not otherwise provided for
3.	Appointment under section 2 to be recorded in a memorandum under the hand of the chairman of the meeting
4.	Property to vest in new trustees without conveyance
5.	Saving of existing modes of appointment and conveyance
6.	Provision for dissolution of societies and adjustment of their affairs
7.	Upon a dissolution no member to receive profit
8.	Saving of certain provisions of instruments
9.	Questions may be submitted to High Court.
The Schedule	(See section 3)