1. Short title, extent and commencement .-(1) This Act may be called The Mussalman Wakf Act, 1923.
(2)[ It extends to the whole of India, except ][the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [ Substituted by the Adaptation of Laws (No. 3) Order, 1956.].](3)This section shall come into force at once.(4)The State Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act, or any of them which it may specify, shall come into force in the State, or any specified part thereof, on such date as it may appoint in this behalf.
