Section 3(11) in Uttar Pradesh Muslim Waqfs Act, 1960
(11)"Waqf" means the permanent dedication or grant of any property for any purpose recognized by the Muslim Law or usage as religious, pious or charitable, and includes wqfs-alal-aulad [(to the extent to which the property is dedicated or granted for any such purpose as aforesaid)] [Inserted by section 3(b) of U. P. Act No.28 of 1971.] and waqifs by user, and "waqif" means the person who makes such dedication or grant;
