Section 57A(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)If the Board is satisfied after making an inquiry in such manner as may be prescribed that any person is in un authorised occupation of any immovable property entered as property of a waqf in the register of waqfs maintained under section 30 it may send a requisition to the Collector with in whose jurisdiction the property is situate to obtain and deliver possession of the property to it.
