Section 8A in Bihar Hindu Religious Trusts Act, 1950
8A. [ [Inserted by Act 21 of 1992.]
The Board of Hindu Religious Trust, shall, from the date of coming into force of the Bihar Hindu Religious Trusts (Amendment) Act, 1992, ceases to function and the Government, shall appoint an Administrator to exercise all the powers of the Board till the new Board under Section 8 is constituted.]
