order, by 1 notification in the Official Gazette, that the property be vested in the treasurer of Charitable Endowments on such terms as to the application of the property or the income thereof as may be agreed on between the 2 [appropriate Government] and the person or persons making the application, and the property shall thereupon so vest accordingly.(2)When any property has vested under this section in a treasurer of Charitable Endowments, he is entitled to all documents of title relating thereto.
