Section 24 in Gujarat Devasthan Inams Abolition Act, 1969
24. Application of Bombay XXIX of 1950 not affected.
- Nothing in this Act shall be deemed to affect the operation of the Bombay Public Trusts Act, 1950 (Bombay XXIX of 1950) in respect of any land held by an inamdar under the provisions of this Act or of any right or liability in respect of such land of any person in charge of such religious or charitable institution or having the management therefore merely by reason of the conversion of such land as an unalienated land and application thereto of the provisions of the Code and the rules made thereunder.
