Section 47(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)The State Government may in consultation with the Shia Central Board amend or modify the scheme of administration settled under sub-section (1) and State Government may issue directions from time to time to remove any doubt or difficulty in the administration of these [waqfs, endowments and trust.] [Substituted by section 6 (ii) of U. P. Act no, 25 of 1963 and be deemed to have come into effect on September 3, 1960.]
