Section 57 in Uttar Pradesh Muslim Waqfs Act, 1960
57. Inquiry by the Board.
- If, after enquiry made on an application under section 56, or made by the Board suo motu, the Board is of opinion that the mutawalli or the committee of management has acted otherwise than in accordance with the terms and conditions of the waqf, it may direct the mutawalli or the committee of management to take such action as the Board may deem expedient.
