Section 11(1) in Administration of Evacuee Property Act, 1950
(1)Where any evacuee property which has vested in the Custodian is property in trust for a public purpose of a religious or charitable nature, the property shall remain vested in the Custodian only until such time as fresh trustees are appointed in the manner provided by law, and pending the appointment of fresh trustees the trust property and the income thereof shall be applied by the Custodian for fulfilling, as far as possible, the purpose of the trust.Explanation.-- In this sub-section 'property in trust for a public purpose of a religious or charitable nature' includes a public wakf and the expression 'trustee' includes a mutawalli of such wakf.
