Section 7(5) in The Jammu and Kashmir Charitable Endowments Act, 1989
(5)Such a scheme, when it comes into operation shall supersede any decree or direction relating to tire subject matter thereof in so far as such decree or direction is in any way repugnant thereto, and its validity shall not be questioned in any Court, nor shall any Court give in contravention of the provisions of the scheme or in any way contrary or in addition thereto a decree or direction regarding the administration of the property to which the scheme relates.
