Section 13B in Uttar Pradesh Muslim Waqfs Act, 1960
13B. Fresh elections in certain circumstances.
- Whereas a result of any order of any court or for any other reason the State Government is unable to issue a notification of due constitution of the Board and more than five years have elapsed from the date of election of the President, the constitution of the Board shall not be notified and the election, nomination and co-option of the members and the President shall be made afresh to constitute an new Board.]
