Section 14(2) in The Bihar Evacuee Property (Management) Act 1953
(2)In respect of any waqf-alal-aulad-(a)where the mutawalli is an evacuee, the property forming the subject-matter of the waqf shall vest in the Committee, subject to rights and interests of such of the beneficiaries as are not evacuee ;(b)where not all the beneficiaries are evacuees, the rights and interest of such of the beneficiaries as are evacuees shall alone vest in the Committee.
