Section 85(4) in The Bombay Public Trusts Act, 1950
(4)[ Notwithstanding anything contained in sub-section (3) all proceedings pending before any authority under the Mussalman Wakf Act, 1923 (XLII of 1923) [as amended by the Mussalman Wakf (Bombay Amendment) Act, 1935, (Bombay XVIII of 1935], the Bombay Public Trusts Registration Act, 1935, (Bombay XXV of 1935), or the Parsi Public Trusts Registration Act, 1936, (Bombay XXIII of 1936), immediately before the said date shall be transferred to the Charity Commissioner and any such proceedings shall be continued and disposed of by the Charity Commissioner or the Deputy or Assistant Charity Commissioner as the Charity Commissioner may direct. In disposing of such proceedings the Charity Commissioner, the Deputy Charity Commissioner or the Assistant Charity Commissioner, as the case may be, shall have and exercise the same powers which were vested in and exercised by the Court under the Mussalman Wakf Act, 1923, (XLII of 1923) [as amended by the Mussalman Wakf (Bombay Amendment) Act, 1935] (Bombay XVIII of 1935) and by the Registrars under the Bombay Public Trusts Registration Act, 1935, (Bombay XXV of 1935) and the Parsi Public Trusts Registration Act, 1936, (Bombay XXIII of 1936), and shall pass such orders as may be just or proper.
