(1)The Board shall forward the details of all the properties entered in the register of auqaf to the concerned land record officer having jurisdiction of the property.(2)On receipt of the details of properties entered in the register of auqaf the land record office shall either make necessary entries in the land record or communicate, within a period of six months from the date of receipt of communication from the Board and convey its objection to the Board.(3)In case, no objection is received from the land record officer, the entry shall be deemed to have been made in the land record.
