Section 86(1) in The Bombay Public Trusts Act, 1950
(1)On the commencement of this Act in that area of the State to which it is extended by the Bombay Public Trusts (Unification and Amendment) Act, 1959 (Bombay VI of 1960)-(i)the Religious Endowments Act, 1863 (XX of 1863), as in force in the Saurashtra and Kutch areas of the State,(ii)the Madhya Pradesh Dharmadaya Funds Act, 1951 (M.P. Act XVIII of 1951), as in force in the Vidarbha region of the State, and(iii)any law relating to public trusts to which Chapter VI1-A applies, to the extent to which it corresponds to the provisions of this Act;shall stand repealed.
