Section 12 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
12. Where a proprietor is a waqf, trust or endowment or a minor or a person suffering from legal disability or is a limited owner or the holder of life interest, the amount may be invested by the [Collector] [Substituted by M.P.A.L.O., 1956.] in Government securities, treasury notes or in fixed deposits in the Imperial Bank of India or the Madhya Pradesh Co-operative Bank after obtaining Government's prior sanction in each case :
[Provided that a part of the amount may be paid by the [Collector] [Added by Notification No. 3854-3657-XXVIII, dated 23-10-1954.]-(i)to a waqf trust or endowment in order to enable it to defray any expenses which may be necessary for the purpose of repairs to its buildings or the celebration of any periodical function;(ii)to the guardian of a minor for the purpose of enabling him to defray the expenses of-(a)the education or medical treatment of the minor,(b)the cultivation of the land allowed to remain with the minor under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I of 1951);(c), any other legal necessity:Provided further that before sanctioning payment the [Collector] [Substituted by M.P.A.L.O., 1956.] shall satisfy himself that the expenditure cannot be met from any other source of income available to the waqf, trust or endowment or minor, as the case may be].
