Section 2 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
2. Act to override certain Acts.
(1)This Act shall have effect, notwithstanding anything contained to the contrary in the Religious Endowments Act, 1863 (No. 20 of 1863), the Charitable Endowments Act, 1890 (No. 6 of 1890), the Charitable and Religious Trusts Act, 1920 (No. 14 of 1920), the Madhya Pradesh Public Trusts Act, 1951 (No. 30 of 1951) or in any scheme of management or in any decree, instrument, custom or usage.(2)All laws, regulations and other enactments or orders relating to the management of the affairs of the Mandir and its endowments and all deeds executed, and all arrangements entered into, for the said purpose with a Pujari or any other person prior to the commencement of this Act, in so far as such enactments, deeds or arrangements are inconsistent with the provisions of this Act, shall cease to have any effect.
