Section 12(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)[ The election and co-option under sub-section (1) shall be held and made within such time and in such manner as the State Government may, by general or special order direct, and any question or dispute relating to any such election or co-option shall be referred to the State Government whose decision shall be final.] [Inserted by section 3 (c) of U. P. Act no. 11 of 1974.]
