(1)Every authority empowered to disburse any perpetual annuity payable to a waqf under any law relating to the abolition of zamindars or jagirs, or laying down land ceilings, shall, on receipt of a certificate from the Chief Executive Officer, specifying the amount of contribution payable by the waqf under section 72 which remains unpaid, deduct before making payment of the perpetual annuity to the waqf, the amount specified in such certificate and remit the amount so deducted to the Chief Executive Officer.
