Section 33(3) in Bihar Hindu Religious Trusts Act, 1950
(3)[ During the period of one year if the dispute over the bona fide trustee is not decided by a competent authority, the Board shall settle a scheme for the trust under Section 32 of the Act, subject to any subsequent order of a competent court.] ['Sub-section (3)' Inserted by Amendment Act 1 of 2007.]
