4. Transfer to trustees, etc., of trust-property in charge of Revenue Board
.In the case of every such mosque, temple or other religious establishment which, at the time of the passing of this Act, shall be under the management of any trustee, manager or superintendent whose nomination shall not vest in, nor be exercised by, nor 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, transfer to such trustee, manager or superintendent, all the landed or other property which, at the time of the passing of this Act, shall be under the superintendence or in the possession of the Board of Revenue or any local agent, and belonging to such mosque, temple or other religious establishment except such property as is hereinafter provided;Cessation of Boards powers as to such property .and the powers and responsibilities of the Board of Revenue, and the local agents, in respect to such mosque, temple or other religious establishment, and to all land and other property so transferred, except as regards acts done and liabilities incurred by the said Board of Revenue or any local agent, previous to such transfer, shall cease and determine.
