(1)Upon receiving report from any person residing in the locality where the waqf property is situated or upon receiving information otherwise that a waqf properly has been transferred in contravention of the provisions of Section 51 or Section 56 of the Act, the Board, on being satisfied from the register of auqaf, maintained under Section 37 of the Act that the property alleged to have been transferred is waqf property, shall obtain a certified copy of the deed of transfer from the registration office concerned.
