Section 64(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)A suit to obtain any of the reliefs mentioned in section 14 of the Religious Endowments Act, 1863, and in section 92 of the Code of Civil Procedure, 1908, relating to any waqf may, notwithstanding anything to the contrary contained in those Acts, to be instituted by the Board without obtaining the leave or consent referred to in those Acts.
