Section 2(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)Save as herein otherwise specifically stated, this Act shall apply to all waqfs, whether created before or after the commencement of this Act, any part of the property comprised in which is situate in Uttar Pradesh, and to all the waqfs which at the time of the coming into force of this Act were under the superintendence of the Sunni Central Board or the Shia Central Board constituted under U. P. Muslim Waqfs Act, 1936.
