(k)“person interested in a waqf” means any person who is entitled to receive any pecuniary or other benefits from the waqf and includes—(i)any person who has a right to offer prayer or to perform any religious rite in a mosque, idgah, imambara,dargah, khanqah, peerkhana and karbala, maqbara, graveyard or any other religious institution connected with the waqf or to participate in any religious or charitable institution under the waqf;(ii)the waqif and any descendant of the waqif and the mutawalli;
