(9)"working trustee" means any person who for the time being either alone or in association with some other person or persons administers the trust property of any public trust and includes a manager of public trust and also includes-(a)in the case of a math, the head of such math-,(b)in the case of a wakf, a mutawalli of such wakf;(c)in the case of a public trust having its principal office or principal place of business outside [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] the person in charge of the management of the property and administration of the public trust;
