The Religious Endowments Act, 1863

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Section 24, [Repealed.] (sections)
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Section 1, [Repealed.]. (sections)
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Section 18, Application for leave to institute suits.Costs. (sections)
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Section 7, Appointment of committees.Constitution and duties of committees. (sections)
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Section 21, Cases in which endowments are partly for religious and partly for secular purposes. (sections)
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Section 19, Court may require accounts of trust to be filed. (sections)
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Section 13, Duty of trustee, etc., as to accounts.and of committee. (sections)
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Section 23, Effect of Act in respect of Regulations therein mentioned, and of buildings of antiquity, etc. (sections)
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Section 22, Government not to hold charge henceforth of property for support of any mosque, temple, etc. (sections)
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Section 3, Government to make special provision respecting mosques, etc. (sections)
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Section 2, Interpretation-clause.“Civil Court” and “Court”. (sections)
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Section 15, Nature of interest entitling person to sue. (sections)
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Section 11, No member of Committee to be also trustee, etc., of mosque, etc. (sections)
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Section 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. (sections)
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Section 14, Persons interested may singly sue in case of breach of trust, etc.Powers of Civil Court. (sections)
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Section 5, Procedure in case of dispute as to right of succession to vacated trusteeship.Powers of managers appointed by Court. (sections)
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Section 20, Proceedings for criminal breach of trust. (sections)
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Section 8, Qualifications of member of committee.Ascertaining wishes of persons interested. (sections)
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Section 16, Reference to arbitrators.Act 10 of 1940 applied (sections)
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Section 17, Reference under Act 10 of 1940. (sections)
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