38. Power to decide if property is Wakaf property.
(1)A Tehsil Committee may on its own motion or on an application made to it collect information regarding any property which it has reason to believe to be a Wakaf property and if any question arises whether a particular property is Wakaf property or not it may after making such inquiry as may deem fit decide the question.(2)The decision of Tehsil Committee on any question under subsection (1) shall, unless revoke or modified by the Government in appeal within sixty days of the date of decision, be final.
