44. Non-application of Sections 92 and 93 of Central Act V of 1908.
--(1) Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908), the provisions of Sections 92 and 93 of the said Code shall not apply to public trusts.(2)If on the date of the application of this Act to any public trust any legal proceedings in respect of such trust are pending before any Civil Court of competent jurisdiction to which the Advocate-General or the Collector exercising the powers of the Advocate-General is a party, the Devasthan Commissioner shall be deemed to be substituted in those proceedings for the Advocate-General or the Collector, as the case may be, and such proceedings shall be disposed of by such Court.(3)Any reference to the Advocate-General made in any instrument, scheme, order or decree of any Civil Court of competent jurisdiction made or passed, whether before or after the said date, shall be construed as a reference to the Devasthan Commissioner.
