Section 11 in Administration of Evacuee Property Act, 1950
11. Special provisions with respect to certain trust properties.-
(1)Where any evacuee property which has vested in the Custodian is property in trust for a public purpose of a religious or charitable nature, the property shall remain vested in the Custodian only until such time as fresh trustees are appointed in the manner provided by law, and pending the appointment of fresh trustees the trust property and the income thereof shall be applied by the Custodian for fulfilling, as far as possible, the purpose of the trust.Explanation.-- In this sub-section 'property in trust for a public purpose of a religious or charitable nature' includes a public wakf and the expression 'trustee' includes a mutawalli of such wakf.(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.
