Section 13(5) in Assam State Acquisition of Zamindaries Act, 1951
(5)Where the net income, or any portion of the net income in respect of an estate or a tenure is dedicated exclusively to charitable or religious purposes, such net income or portion of the net income as the case may be instead of being assessed under sub-section (i), shall be assessed as a perpetual annuity equal to such net income or portion thereof payable in the prescribed manner to the person or institution determined by the State Government.Explanation. - If the salary, remuneration or any allowance payable to the Mutawalli of Wakf or the Shchait of a Hindu temple or a trustee of any other charitable or religious trust, does not exceed 15 per cent of the net income, then such net income shall be deemed to be 'dedicated exclusively to charitable or religious purposes,' for the purpose of assessing the net income as a perpetual annuity under this sub-section.
