Section 8(3) in The Jammu and Kashmir Charitable Endowments Act, 1989
(3)in the case of any property so vested other than securities for money such Treasurer snail, subject to any special order which he may receive from the authority by whose order the property became vested in him, permit the persons acting in the administration of the trust to have the possession, management and control of the property, and the application of the income thereof; as if the property had been vested in them.
