Section 37 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
37.
The instalment of compensation payable to a Waqf, Trust, or Endowment for the benefit of a religious or charitable institution shall be paid to the Mutwalli, Trustee or Manager of such Waqf, Trust or Endowment as the case may be for the benefit of a religious or charitable institution. In case there is no Mutwalli, Trustee or manager the instalment of compensation may be deposited in the Imperial Bank of India at Ajmer under intimation to the Officer-in-charge of the Waqf, Trust or Endowment.
