THE BIHAR AND ORISSA
MUSSALMAN WAKF (AMENDMENT) ACT, 1926[1] [Act
No. 01 of 1926] [10th
March, 1926] An Act to amend the Mussalman Wakf Act, 1923(XLII of 1923)[2] Whereas
it is expedient to amend the Mussalman Wakf Act, 1923(XLII of 1923)[3],
in the manner hereinafter appearing; It is
hereby enacted as follows :-- (1)
This Act may be called the Bihar and Orissa
Mussalman Wakf (Amendment) Act, 1926. (2)
It shall come into force on such date[4] as
the [Provincial Government][5] may
by notification direct. In
section 8 of the Mussalman Wakf Act, 1923[6],
after the word "written" the words "in Urdu or" shall be
inserted. [1]
For Statement of Objects and Reasons, see the B. & O.
Gazette, 1926, Pt. V, p. 36; and for Proceedings in Council, see Bihar and
Orissa Legislative Council Debates, 1926, Vol. XIII, pp. 91, 124 and 134. Local
Extent.-- The application of this Act is barred in-- (i)
the district of Angul by the Angul Laws Regulation, 1936 (Orissa Reg. V of
1936), s. 3(2); (ii)
the district of Khondmals by the Khondmals Laws Regulation, 1936 (Orissa Reg.
IV of 1936), s. 3 (2). [3]
Printed in Central Acts, Vol. VII, p. 664. [4]
The Act came into force on the 15th May 1926, see
notification No. 30 D.R., dated the 10th May 1926, in the B. & O. Local
Statutory Rules and Orders, Vol. I, Pt. VII. [5]
Substituted by the A.O. for "L.G." [6]
Printed in Central Acts, Vol. VII, p. 664.PREAMBLE