Court not to take charge of property of trust for religious purpose - Nothing contained in the foregoing Sections or in any of the other provisions of this Act shall be deemed to authorise the Court to take charge of any property of a trust for a religious purpose, or any trust which involves the management of any public temple, mosque, or other religious establishment or a trust to which the Religious Endowments Act, 1863, or any other enactment relating to provision for superintendence and control of religious endowments, applies.Explanation. - A trust is not a trust for a religious purpose merely because it provides for the making of periodical payments to any mosque, temple or any other religious establishment, or provides for the maintenance of a private temple of the author of the trust, meant for religious worship of the author of the trust and of his family.
