Section 83 in Uttar Pradesh Muslim Waqfs Act, 1960
83. Recovery of dues by distress.
- The contribution payable under section 34 and every sum recoverable under this Act may be recovered by the Board by means of distress and sale of movable or immovable-property belonging to the person liable for payment, or by the appointment of a receiver of waqfs property in accordance with rules framed by the State Government in this behalf.
