72B. [ [Rule 72-B, added by Financial Commissioner's notification No. 1781 R-58/201 (CH), dated the 28th January, 1959.]
(1)Where the proprietary or other rights, title or interest in the evacuee property, as described in the Administation of Evacuee Property Act, 1950 (XXXI of 1950), have been acquired by the Central Government under section 12 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954) (hereinater referred to as the said Act), and have been transferred by that Government under section 10 of the said Act, or where any such rights have been transferred in payment of compensation under section 20 of the said Act, such transfer shall be given effect to in the Records of Rights or Annual Records, as the case may be, by making necessary entries on the basis of the Sanads issued under section 10 and section 20 of the said Act by the Central Government, without resort to mutation proceedings.(2)Similarly the name of the Central Government shall be recorded in the relevant column of the Records of Rights or Annual Records, as the case may be, without entering a mutation, in all those cases in which proprietary or other rights, title or interest have been acquired by the Central Government but not transferred as specified in sub-rule (1). The names of temporary allottees or lessees, as the case may be, shall be entered as such in the cultivator's column.Note. - A reference to the relevant sections of the Act and notifications issued thereunder, under which such rights, title or interest, have been acquired by the Central Government and necessary particulars of Sanads, conferring rights of ownership upon the allottees shall be recorded in the remarks column of the Records of Rights or Annual Record, as the case may be.(3)Rights of evacuee mortgagees or mortgagors of land owned by or in favour of non-evacuees shall continue to be recorded in the owner's or cultivator's column, as the case may be, in the name of the Custodian, till such rights are separated under the provisions of the Evacuee Interest (Separation) Act, 1951. After the rights have been separated by the Competent Officer between the Custodian of Evacuees Property and the non-evacuee right holders, the Custodian's separated share shall be recorded in the name of the Central Government, as laid down in sub-rule (2).(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).(5)The preparation of "Fard Taqsim Arazi Matrooqa" shall hereafter be discontinued.]
