Section 56 in Uttar Pradesh Muslim Waqfs Act, 1960
56. Application for inquiry.
- A beneficiary or any person interested in a waqf, may make an application to the Board supported by an affidavit to institute an enquiry relating to the administration of the waqf, or for the examination and audit of the accounts thereof, and the Board may male or cause to be made through its own officer, or thong, a sub-committee constituted under section 27, such enquiry, examination or audit as it may deem fit.
