Section 60 in Uttar Pradesh Muslim Waqfs Act, 1960
60. Direction where the object of a waqf is not evidenced.
(1)If in any case the object of a waqf is not defined with precision, the Board shall direct the manner in which the funds, property or income of the waqf, or any surplus thereof, shall be utilized :Provided that no such direction shall be given without first affording to the persons affected an opportunity of being heard.(2)Any person affected by the direction of the Board under sub-section (1) may, within 90 days from the date of such direction, refer the matter to a Tribunal in accordance with the provisions of this Act, but pending the decision of the Tribunal on such reference, the direction of the Board shall be complied with.
