Section 3 in The Government Grants Act, 1895

3. Government grants to take effect according to their tenor.- All provisions, restrictions, conditions and limitations over contained in any such grant or transfer as aforesaid shall be valid and take effect according to their tenor, any rule of law, statute or enactment of the Legislature to the contrary notwithstanding.

1. This Act has been partially extended to Berar by the Berar Laws Act, 1941 (4 of 1941 ). The Act has been amended in- (i) Uttar Pradesh by U. P. Act 9 of 1959, s. 2 and Sch. (ii) Madhya Pradesh by M. P. Act 16 of 1971; (iii) Mysore by Mysore Act 13 of 1973. 2 Subs. by the A. O. 1950, for" Crown". 3 Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Part B States". 4 The word" and" at the end of sub- section (2), and sub- section (3), rep. by Act 10 of 1914, s. 3 and Sch. II. 5 Subs. by the A. O. 1937, for" by or on behalf of Her Majesty the Queen Empress, Her heirs or successors, or by or on behalf of the Secretary of State for India in Council". Rep, in its application to Malabar District of Kerala by Kerala Act 30 of 1960. The Act as been extended to, and brougght into force in Dadra and Nagar Haveli (w. e. f. 1- 7- 1965 ) by Reg. 6 opf 1963, s. 2 and Sch. I. The Act as been extended to- (i) Goa, Daman Diu by Reg. 11 of 1963, s. 3 and Sch.; (ii) Union territory of Laccadive, Minicoy and Amindivi Islands (w. e. f. 15- 10- 1970 ), vide Reg. 2 of 1970, s. 2 and Sch.