Section 4(4) in Bihar Hindu Religious Trusts Act, 1950
(4)In Section 13 of the Charitable and Religious Trusts Act, 1920 (14 of 1920) as amended in its application to the State of Bihar, for the words "apply to any waqf in the State of Bihar" the words and figures "or the Bihar Hindu Religious Trusts Act, 1950 (Bihar Act I of 1950), apply to any waqf or, as the case may be, religious trusts in the State of Bihar" shall be substituted."
