Section 2(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
(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.
