Section 5(6) in The Charitable Endowments Act, 1890
(6)[ Where a scheme has been settled under this section for the administration of property not already vested in the Treasurer of Charitable Endowments, it shall not come into operation until the property has become so vested.] [ Proviso to Section 5, applicable only to Bengal, has been added by the Bengal Wakf Act, 1934(Bengal Act 13 of 1934), Section 79.]
