22. Government not to hold charge henceforth of property for support of any mosque, temple, etc
.Except as provided in this Act, it shall not be lawful [* * *] [The words "after the passing of this Act" omitted by Repealing Act 16 of 1874, Section 1 and Sch.] for t [he Central Government or any State Government] [Substituted by A.O., 1948, for "any Government in India" .], or for any officer of any Government in his official character,to undertake or resume the superintendence of any land or other property granted for the support of, or otherwise belonging to, any mosque, temple or other religious establishment, orto take any part in the management or appropriation of any endowment made for the maintenance of any such mosque, temple or other establishment, orto nominate or appoint any trustee, manager or superintendent thereof, or to be in any way concerned therewith.
