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State of Rajasthan - Section

Section 23A in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

23A. [ Payment of annuity in perpetuity under Section 19-A. [Inserted by Notification No. LD (67) Revenue A/60, dated 9.3.1962-Published in Rajasthan Gazette, Supplement No. 6 dated 10.5.62.]

(1)The annuity in perpetuity payable under Section 19-A shall be paid in cash from the Government treasury or sub-treasury in which the institution for which the annuity is made is situate.
(2)The order by the Devasthan Commissioner or the Director of Education, as the case may be, for the payment of the annuity shall be in Form XX-B, and the amount shall be drawn on a Bill in Form XX-BB and shall be paid in the following manner:-
(i) In the case of a Muslim Wakf To the Mutwali as defined in the Wakfs Act, 1954(Central Act XXIX of 1954), who is, or may hereafter, berecognised, in accordance with law, as being charged for the timebeing with the duty of maintenance of the institution or theplace of worship or the performance of the religiousservice:Provided that in the event of a dispute as tosuccession to the office of Mutwali, the amount shall be paid tothe Board of Wakfs, established under Section 9 of the said Act.
(ii) In the case of a public trust as defined in the RajasthanPublic Trusts Act, 1959 (Rajasthan Act 42 of 1959) To the trustee or other person who is, or mayhereafter, be recognised, in accordance with law, as beingcharged for the time being with the duty of maintenance of theinstitution or the place of worship or the performance of thereligious service:Provided that in the event of a dispute asto succession to the office of the trustee or other person, theamount shall be paid to the Devasthan Commissioner:Providedfurther that if a committee of management has been constitutedfor a public trusts under Section 53 of the Rajasthan PublicTrust Act, 1959 (Rajasthan Act 42 of 1959 (the payment shall bemade to such committee of management.
(iii) If the grant was made for an educational purpose To the person who is, or may hereafter, berecognised, in accordance with law, as being charged for the timebeing with the duty of maintenance of such institution.Providedthat in the even of a dispute in regard to the person who ischarged, the amount shall be paid to the Director of Educationconcerned].