[Cites 0, Cited by 0]
[Section 23A]
[Entire Act]
State of Rajasthan - Subsection
Section 23A(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
| (i) | In the case of a 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 religiousservice:Provided that in the event of a dispute as tosuccession to the office of Mutwali, the amount shall be paid tothe Board of Wakfs, established under Section 9 of the said Act. |
| (ii) | In the case of a public trust as defined in the RajasthanPublic Trusts Act, 1959 (Rajasthan Act 42 of 1959) | To the trustee or other person who is, or mayhereafter, be recognised, in accordance with law, as beingcharged for 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 asto succession to the office of the trustee or other person, theamount shall be paid to the Devasthan Commissioner:Providedfurther that if a committee of management has been constitutedfor a public trusts under Section 53 of the Rajasthan PublicTrust Act, 1959 (Rajasthan Act 42 of 1959 (the payment shall bemade to such committee of management. |
| (iii) | If the grant was made for an educational purpose | To the person who is, or may hereafter, berecognised, in accordance with law, as being charged for the timebeing with the duty of maintenance of such institution.Providedthat in the even of a dispute in regard to the person who ischarged, the amount shall be paid to the Director of Educationconcerned]. |