(4)[ in case where an estate or tenure or any part thereof is held in trust, other than a trust exclusively dedicated to religious or charitable purposes the compensation payable to each beneficiary shall be determined on the basis of his share of the net income in respect of such estate or tenure or part thereof, as the case may be.Explanation. - Where the beneficiaries are members of a Joint Hindu family, the share of each such beneficiary in the net income shall be computed as if there was partition among them on the date of the vesting;] [Substituted by Act 16 of 1959.]
