Section 12 in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
12. Application of income from Estate properties. -
From the income from the Estate properties, the Estate Manager shall meet the expenses of the management and administration of the Estate properties and the performance of the prescribed religious ceremonies and discharge the current liabilities and, from the balance, if any, remaining out of the income as aforesaid, he shall pay to such surviving sons and daughter of the late Nawab Bahadur as are beneficiaries under the Murshidabad Estate (Trust) Act, 1963 monthly allowances at such rate and in such manner as may be prescribed:Provided that no such allowances shall be paid where the annual income of such surviving son or daughter exceeds ten thousand rupees.
