The Religious endowments act, 1863

24 sections.

Section 1 — [Repealed.].
Section 2 — Interpretation clause.
Section 3 — Government to make special provision respecting mosques, etc.
Section 4 — Transfer to trustees, etc., of trust-property in charge of Revenue Board.
Section 5 — Procedure in case of dispute as to right of succession to vacated trusteeship.
Section 6 — Rights, etc., of trustees to whom property is transferred under section 4.
Section 7 — Appointment of committees.
Section 8 — Qualifications of member of committee.
Section 9 — Tenure of office.
Section 10 — Vacancies to be filled.
Section 11 — No member of Committee to be also trustee, etc., of mosque, etc.
Section 12 — On appointment of Committee, Board and local agents to transfer property.
Section 13 — Duty of trustee, etc., as to accounts.
Section 14 — Persons interested may singly sue in case of breach of trust, etc.
Section 15 — Nature of interest entitling person to sue.
Section 16 — Reference to arbitrators.
Section 17 — Reference under Act 10 of 1940.
Section 18 — Application for leave to institute suits.
Section 19 — Court may require accounts of trust to be filed.
Section 20 — Proceedings for criminal breach of trust.
Section 21 — Cases in which endowments are partly for religious and partly for secular purposes.
Section 22 — Government not to hold charge henceforth of property for support of any mosque, temple, etc.
Section 23 — Effect of Act in respect of Regulations therein mentioned, and of buildings of antiquity, etc.
Section 24 — [Repealed.].

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