3. Government to make special provision respecting mosques, etc
.In the case of every mosque, temple or other religious establishment to which the provisions of either of the Regulations specified in [the preamble to this Act] [Substituted by the Repealing and Amending Act 12 of 1891, for " section 1" .]are applicable, and nomination of the trustee, manager or superintendent thereof, at the time of the passing of this Act, is vested in, or may be exercised by, the Government or any public officer, or in which the nomination of such trustee, manager or superintendent shall be subject to the confirmation of the Government or any public officer, the [State Government] [Substituted by A.O.1950.] shall, as soon as possible after the passing of this Act, make special provision as hereinafter provided.
