(r)“waqf” means the permanent dedication by any person, of any movable or immovable property for any purpose recognised by the Muslim law as pious, religious or charitable and includes—(i)a waqf by user but such waqf shall not cease to be a waqf by reason only of the user having ceased irrespective of the period of such cesser;(ii)a Shamlat Patti, Shamlat Deh, Jumla Malkkan or by any other name entered in a revenue record;(iii)“grants”, including mashrat-ul-khidmat for any purpose recognised by the Muslim law as pious, religious or charitable; and(iv)a waqf-alal-aulad to the extent to which the property is dedicated for any purpose recognised by Muslim law as pious, religious or charitable, provided when the line of succession fails, the income of the waqf shall be spent for education, development, welfare and such other purposes as recognised by Muslim law,
