Section 35(4) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(4)Where the person entitled to receive the compensation is a waqf, trust or endowment or a minor or a person suffering from legal disability, the compensation may, subject to any general directions that the State Government may give, be deposited, for and on behalf of the person, with such authority or bank as may be prescribed.
