Section 85 in Uttar Pradesh Muslim Waqfs Act, 1960
85. Repeals and savings.
(1)Nothing in any other enactment, which is inconsistent with the provisions of this Act shall apply to any waqfs to which this Act applies.(2)The U. P. Muslim Waqfs Act, 1936 (U.P. Act no. XIII of 1936), as amended from time to time, and the Husainabad Endowment Act, 1878 (Act XV of 1878), are hereby repealed :[The following enactments are also hereby repealed in their application to any waqf to which this Act applies -(1)the Bengal Charitable Endowments, Public Buildings and Escheats Regulation 1810 (Act XIX of 1810);(2)the Religious Endowments Act, 1863 (Act XX of 1863);(3)the Charitable Endowments Act, 1890 (Act VI of 1890);(4)the Charitable and Religious Trusts Act, 1920 (Act XIV of 1920):]Provided that this repeal shall not effect the operation of those Acts in regard to any suit or proceeding pending in any court or to an appeal or an application in revision against any order that may be passed in such suit or proceeding and subject thereto, anything done or any action taken in exercise of powers conferred by or under those Acts shall, unless otherwise expressly required by any provision of this Act be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.[Insertion by section 18 of U. P. Act no. 28 of 1971.]
