23. Effect of Act in respect of Regulations therein mentioned, and of buildings of antiquity, etc
.Nothing in this Act shall be held to affect the provisions the [Regulations ] [See the Bengal Charitable Endowments, Public Buildings and Escheats Regulation, 1810, and Madras Endowments adn Escheats Regulation, 1817.]mentioned in this Act, except insofar as they relate to mosques, Hindu temples and other religious establishments; or to prevent the Government from taking such steps as it may deem necessary, under the provisions of the said Regulations, to prevent injury to and preserve [buildings] [See also the Ancient Monuments Preservation Act 7 of 1904.]remarkable for their antiquity, or for their historical or architectural value, or required for the convenience of the public.
