Section 19(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)The general superintendence of all waqfs to which this Act applies shall vest in the Board. The Board shall do all things reasonable or necessary to ensure that the waqfs [***] [Deleted by section 5 (1) of U. P. Act no. 25 of 1963 arid be deemed to have come into force on September 3, 1960.] under its superintendence are properly maintained, controlled and administered and the income thereof is duly appropriated to the purposes for which they were founded or for which they exist.
