- The Survey Commissioner of Wakf while making his report under the provisions of sub-section (3) of Section 4 of the Act shall also submit the following particulars under clause (I) of the said sub-section, namely :-(a)Location of Wakf:-(i)District;(ii)Tahsil;(iii)Municipality/Municipal Corporation/Panchayat;(iv)Village;(v)Local name of the place where situated;(b)Date and Year of creation of Wakf;(c)Registered Number, Year and Date of Wakf deed;(d)Nature and object of the Wakf;(e)How the Wakf is administered at present whether under a scheme settled by law or by registered document or established customs or usage;(f)Details of immovable properties of wakfs and place where situated-(i)District;(ii)Tahsil;(iii)Village;(iv)Municipality/Municipal Corporation/Panchayat;(v)Survey number;(vi)Area;(vii)Value of the property.(g)Other receipts if any;(h)Encumbrances if any on the movable or immovable properties;(i)Expenses for performance of the functions specified in the wakf deed or established by customs;(j)Procedure for election of Mutawalli or Rules of succession to the post of Mutawalli;(k)Name and address of the present Mutawalli:(l)The total cost of making the survey.
