Section 4(3) in Bihar Hindu Religious Trusts Act, 1950
(3)In the proviso to Section 5 of the Charitable Endowments Act, 1890 (6 of 1890), as amended in its application to the State of Bihar, for the words and figures "any property shall in respect of any waqf property in the State of Bihar, be exercised subject to the approval of the State Government, by the Majlis established under the Bihar Waqfs Act, 1947" the words and figures "any property shall, in respect of any waqf property within the meaning of the Bihar Waqfs Act, 1947, (Bihar Act 8 of 1948), or trust property within the meaning of the Bihar Hindu Religious Trusts Act, 1950 (Bihar Act I of 1951), be exercised subject to the approval of the State Government by the Majlis established under the first mentioned Act or, as the case may be by the Board established under the last mentioned Act" shall be substituted.
