- In this Act, unless there is anything repugnant in the subject or Context-(1)"beneficiary" means a person or object for whose benefit a waqf is created and includes religious, pious or charitable object and any other object of public utility estabished for the benefit of the Muslim Community or any sect thereof;(2)"Board" means the Sunni Central Board or the the Shia Central Board constituted under this Act ;(3)"Commissioner" means a Commissioner of waqfs appointed by the State Government, under section 4 ;(4)"family" includes--(i)parents and grand-parents ;(ii)wife or husband ; and(iii)persons related through any ancestor, male or female;(5)[ "mutawalli" means any person appointed either verbally or under any deed or instrument by which a Waqf, has been created or by a competent authority to be the mutawalli of a waqf, and includes any naib-mutawalli, khadim, mujavir, sajjadanashin, amin or other person appointed by a mutawalli to perform the duties of a mutawalli and save as otherwise provided in this Act, any person or Committee for the time being managing or administering any waqf property as such ;] [Substituted by section 3(a) of U.P. Act No. 28 of 1971.](6)"net income" means the total income less revenue, cess, rates, taxes or surcharge payable to the Government or to any local authority;(7)"property" includes Government securities and bonds, shares in firms and companies, stocks, debentures and other securities and instruments, and cash and other commodities;(8)"prescribed" means prescribed by bye-laws or rules made under this Act;(9)"sub-committee" means a sub-committee appointed for any local area under section 27 ;(10)"Tribunal" means a Tribunal constituted under section 70 ;(11)"Waqf" means the permanent dedication or grant of any property for any purpose recognized by the Muslim Law or usage as religious, pious or charitable, and includes wqfs-alal-aulad [(to the extent to which the property is dedicated or granted for any such purpose as aforesaid)] [Inserted by section 3(b) of U. P. Act No.28 of 1971.] and waqifs by user, and "waqif" means the person who makes such dedication or grant;(12)"Waqf property" includes offerings made at a shrine or tomb or imambara; and(13)"State Government" means the Government of Uttar Pradesh.
