Invalidation of Hindu Ceremonial Emoluments Act, 1926

ACT NO. XI OF 1926. An Act to amend the law relating to the emoluments claimable by hereditary Hindu priests. WHEREAS it is expedient to amend the law relating to the enoluments claimable by hereditary Hindu priests and whereas the previous sanction of the Governor General required under section 80A (3) of the Government of India Act has been obtained for the passing of this Act : It is hereby enacted as follows :—

Act number

Act 11 of 1926

Year

1926

Enacted on

13-10-1926

In force from

13 October 1926

Jurisdiction

Maharashtra State Act

Subjects

Religious And Charitable Institutions

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Official source: India Code