Section 11(2) in Administration of Evacuee Property Act, 1950
(2)In respect of any Wakf--alal--aulad, --(a)where the mutawalli is an evacuee, the property forming the subject -- matter of the wakf shall vest in the Custodian subject to the rights of the beneficiaries under the wakf, if any, who are not evacuees ;(b)where not all the beneficiaries are evacuees, the rights and interests of such of the beneficiaries as are evacuees shall alone vest in the Custodian.
