The Lainingthou Sanamahi Temple (Amendment) Act, 1978

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THE LAININGTHOU SANAMAHI TEMPLE
(AMENDMENT) BzL‘L, 1978
(As passed by the Legislative Assemfly, Manipur011 29--3-78)
Ah
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to amend the Lainingthou Sanamahi Temple. Act, 1976.
BE it enacted by the Legislature of Manipur in the Twenty-ninth Year 7
of the Republic of India as foliows :
l. (1) This Act may be called the Lainingthou Sanamahi Temple 3110? t We &
commeuc €-
(Amendment) Act, 1918 ment.
(2) It shall be deemed to have come into force with effect from Manipur Act
the date from which the Lainingthou Sanamahi Temple Act, 7976 °f1976 ‘
came into force.
2. In this Act, ‘PrincipalACt’ means the Lainingthou Sanémahi Definition.
Temple Act, 1976.
3. (1) In section 2 of the Principal Act after clause (h), the Agnsendmenzf
following clause (11h) shall be inserted; namely : ° “”0“ '
“(hh) ‘Sanamahi Deity’ means the idol of?anamahi Deity
which is installedin the tempie within the compound of the
homestead of Shri L. Surjamani Shanna at Keisamthong
Moirangningthou Leirak, Imphal.”.
(2) In section 2 of the Principal Act, for the existing clause (k)
the following shall be substituted, namely :
“(k) ‘Temple’ means the temple Where the Sanamahi Deity
is at any time iDStalled by the Board and includes all
, appurtenant structures together With all additions thereto
or all alterations thereof which may be made from time
to time after the commencement of this Act”.

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