Section 2(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)[ This Act shall also apply to the endowments hitherto governed by the Husainabad Endowment Act, 1878, the trusts known as King's side and the Queen's side of Shahnajaf Trust, the Waqfs known as Waqf Abbu Saheb, Rauza Kazman Waqf and Waqf Wazir Begum, Lucknow and any other endowment, trust or waqf hitherto administered by the Trustees appointed under the said Husainabad Endowment Act; and all these endowments, trusts and waqfs shall be deemed to be waqfs for the purpose of this Act :Provided that the State Government shall have the power to make, by notification in the official Gazette, such adaptations, whether by way of modification, addition or omission, not affecting the substance of the provisions of this Act, as it may deem fit, in its application to the aforesaid endowments, trusts and waqfs.] [Substituted by section 2 of U. P. Act No. XXV of 1963 and be deemed to have come into force on September 3, 1960.]
