Section 67 in Uttar Pradesh Muslim Waqfs Act, 1960
67. Proceeding under the Land Acquisition Act, 1894.
(1)If, in the course of proceedings under the Land Acquisition Act, 1894 (Act 1 of 1894), it appears to the Collector before an award is made that any property under acquisition is waqf property, a notice of such acquisition shall be served by the Collector on the Board and further proceedings shall be stayed to enable the Board to appear and plead as a party to the proceeding at any time within three months from the date of the receipt of such notice.(2)Where the Board has reason to believe that any property under acquisition is waqf property, it may, at any time before the award is made, appear and plead as a party to the proceeding.(3)When the Board has appeared under the provisions of subsection (1) or sub-section (2), no order shall be passed under section 31 or section 32 of the Land Acquisition Act, 1894 (Act 1 of 1894), without giving an opportunity to the Board of being heard.(4)Any order passed under section 31 or section 32 of the Land Acquisition Act, 1894 (Act 1 of 1894), without giving an opportunity to the Board of being heard, shall be declared void if the Board within one month of its becoming aware of the order applies in this behalf to the authority which made the order.
