Section 14 in The Bihar Evacuee Property (Management) Act 1953
14. Special provisions with respect to certain trust properties.
- Where any evacuee property which has vested in the Committee is property in trust for a public purpose of a religious or charitable nature, the property shall remain vested in the Committee 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 Committee for fulfilling, as far as possible, the purposes of the trust.Explanation. - (1) In this sub-section "property in trust for a public purpose of a religious or charitable nature" includes a public waqf and the expression "trustee" includes a mutawalli of such waqf.(2)In respect of any waqf-alal-aulad-(a)where the mutawalli is an evacuee, the property forming the subject-matter of the waqf shall vest in the Committee, subject to rights and interests of such of the beneficiaries as are not evacuee ;(b)where not all the beneficiaries are evacuees, the rights and interest of such of the beneficiaries as are evacuees shall alone vest in the Committee.
