Section 15(3) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(3)Where compensation under this Act is payable to-(a)a Waqf trust, endowment or Devasthani Jagirdar the compensation money shall be deposited with such authority or Bank as may be prescribed and shall be disposed of according to the provisions contained in any law for the time being in force relating to Waqfs, trusts, endowments, or Devasthani Jagirdars;Explanation. - For the purposes of this, section and Schedule I, Devasthani Jagirdar shall mean a Devasthan or place of worship to which a Jagir has been assigned for the purpose of its worship or maintenance.(b)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;(c)a minor or a person suffering from a legal disability who is not under the superintendence of the Court of Wards, the compensation money shall be deposited in the Court of the District Judge having jurisdiction and shall be disposed of in accordance with the direction of that Court.
