Section 59 in Uttar Pradesh Muslim Waqfs Act, 1960
59. Determination of object of a waqf whose object does not exist, etc.
(1)Where the object of any waqf has ceased to exist or cannot be accomplished, then notwithstanding anything contained in section 92 of the Code of Civil Procedure, 1908, or any law for the time being in force, the Board may, on its own motion or on the application of a member of the sect to which the, waqf belongs, determine the object to which the funds, property or income of the waqf or part thereof, shall be applied :Provided that before such determination of the object the Board shall give notice to the mutawalli of the waqf, and to such other persons as may appear to the Board to be interested therein and shall make such inquiry as it may deem necessary:Provided further that the object So determined by the Board shall be similar, or as nearly similar as may be practicable, to the object for which the waqf was created.(2)The mutawalli or any other person interested in the waqf, may, within 90 days from the date of the order under sub-section (1) refer the matter to a Tribunal.
