- [(1) Nothing contained in this Act shall apply to,-(a)a public trust administered by any agency acting under the control of the State or by any local authority;(b)a public trust administered under any enactment for the time being in force, and(c)a public trust to which the Muslim Wakfs Act, 1954 (29 of 1954) applies].(2)The State Government may exempt by notification, specifying the reasons for such exemptions in the said notification, any public trust or class of public trusts from all or any of the provisions of this Act subject to such conditions, if any, as the State Government may deem fit to impose.
