Section 4(2) in Bihar Hindu Religious Trusts Act, 1950
(2)In the second proviso to Section 5 of the Bengal Land-Revenue Sales Act, 1959 (11 of 1959), after the words "waqf property" the words and figures "within the meaning of the Bihar Waqfs Act, 1947 (Bihar Act 8 of 1948), or a trust property within the meaning of the Bihar Hindu Religious Trusts Act, 1950 (Bihar Act 1 of 1951) shall be inserted and after the words and figures the Bihar Waqfs Act, 1947, the words and figures, or, as the case may be, on the President of the Board established under Section 5 of the Bihar Hindu Religious Trusts Act, 1950 (Bihar Act 1 of 1951), shall be added.
