Section 85(4) in Uttar Pradesh Muslim Waqfs Act, 1960
(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.]
