(1)The total cost of making a survey under this Chapter shall, where the survey is State-wide, be borne by all the mutawallis in proportion to the income of the property of the waqfs in the State, and where the survey is confined to a particular area, by the mutawallis of the waqfs situate in that area in proportion to the income of the property of the waqfs in that area.(2)Notwithstanding anything contained in the deed or instrument creating any waqf, any mutawalli may pay from the income of the waqf property any sum due from him under sub-section (1).(3)Any sum due from a mutawalli under sub-section (1) may, on a certificate issued by the State Government, be recovered in the manner provided in section 83.
