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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(4) in The Punjab Land Revenue Rules

(4)The names of Muslim properties held in trust for a public purpose of a religious or a charitable nature, shall be recorded in the owner's or cultivator's column, as the case may be, of the Record of Rights or Annual Records, and the words "under the Management of the Custodian" i.e., "Falan Mazhbi adara be ehtmam Custodian" (Urdu) shall be recorded along with the name of the institution without resort to mutation proceedings. In the cultivator's column the tenant's name shall be shown under the Custodian, i.e., "Kasht falan ghair Mauroosi zer taht Custodian." (Urdu).