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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(2)The order of the Devasthan Commissioner or the Director of Education, as the case may be, for payment of the annuity shall be [Form I] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] and the amount shall be drawn on a bill in [Form J] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] and shall be paid in the following manner :-
(i) In the case of Muslim Wakf. To the Mutwali as defined in the Wakfs Act,1954 (Central) Act XXIX of 1954), who is, or may hereafter, berecognised, in accordance with law as being charged for the timebeing with the duty of maintenance of the institution or theplace of worship or the performance of the religious service:
    Provided that in the event of a dispute as tosuccession to the office of Mutwali, the amount shall be paid tothe Board of Wakfs, Rajasthan established under section 9 of thesaid Act.
(ii) In the case of a public trust as defined in theRajasthan Public Trust Act, 1959. (Rajasthan Act 42 of 1959). To the trustee or other person who is, or mayhereafter, be recognised in accordance with law as being chargedfor the time being with the duty of maintenance of theinstitution or the place of worship or the performance of thereligious service:
    Provided that in the event of a dispute tosuccession to the office of the trustee or other person, theamount shall be paid to the Devasthan Commissioner:
    Provided further that if a Committee ofmanagement has been constituted for a public trust under section53 of the Rajasthan Public Trust Act, 1959, (Rajasthan Act 42 of1959) the payment shall be made to such committee of management.
(iii) If the grant was made for an educationalpurpose. To the person who is, or may hereafter berecognised, in accordance with law, as being charged for the timebeing the duty of maintenance of such institution:
    Provided that in the event of a dispute inregard to the person who is so charged, the amount shall be paidto the Director of Education concerned.