88. Special provision for establishment of separate Committee.
- Notwithstanding anything contained in the Act, it shall be lawful for the Government to establish a District Council separately subject to the control of the Council for any class of beneficiaries governed by a particular school of Muslim Law in the State, if the Government deems it expedient to do so and where the same is established the provisions of this Act, would mutatis mutandis apply to such District Council.
