Section 39 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
39.
The instalment of compensation payable to a Waqf, I rust or Endowment for the benefit of a religious or charitable institution shall be deposited for or on behalf of the Waqf, Trust or Endowment with the Treasurer of Charitable Endowments, if any, otherwise with the Imperial Bank of India, at Bhopal, under intimation to the Officer-in-charge of the Waqfs, Trust and Endowment appointed by the Government.
