Section 6(2) in The Charitable Endowments Act, 1890
(2)[ For the purposes of this section the executor or administrator of a deceased trustee of property held in trust for a charitable purpose shall be deemed to be a person acting in the administration of the trust.] [ A new sub-Section (3), application only to Bengal, has been added by the Bengal Wakf Act, 1934 (Bengal Act 13 of 1934), Section 80.]
