- Any Mutawalli person interested in a Wakf or any other person aggrieved by an order passed by Board under sub-section (5) of Section 51 and Section 67 of the Act may prefer an appeal before the Tribunal within such time limit as prescribed under sub-section (5) of Section 51 and sub-section (4) of Section 64 of the Act he shall enclose a copy of the order, passed by the Board alongwith a memo of appeal.
