Section 40(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)Any reference to the erstwhile trust or its trustees or Committee in any law for the time being in force or in any rule, regulations, notification or order issued thereunder, or in any instrument or other document shall, on and after the appointed day, or the date of commencement of this Act, as the case may be, unless the context otherwise requires, be construed as a reference to the Devasthan Trust, as reconstituted under section 3 or its Committee, as the case may be.
