Section 32 in Uttar Pradesh Muslim Waqfs Act, 1960
32. Notification of change in registered waqfs.
(1)In the case of any change in the management of a registered waqf due to the death or retirement or removal of the mutawalli, the incoming mutawalli shall forthwith, and any other person may, notify the change to the Board.(2)In the case of any other change in any of the particulars mentioned in section 29, the mutawalli shall, within three months from the date of occurrence of the change, notify such change to the Board.
