Section 87 in The Maharashtra Public Trusts Act, 1950
87. Act not to apply to certain wakf to which Act XXIX of 1954 applies or to Gurudwara governed by Hyderabad Act XXXVII of 1956.––
Nothing contained in this Act shall apply to—(a)those Wakfs in certain areas of the State to which the provisions of the Wakf Act, 1954, have continued to apply; or(b)the Nanded Gurudwara, the administration of which is governed by the Nanded Sikh Gurudwara Sachkhand Shri Hazur Apchalnagar Sahib Act, 1956.
