Section 57A(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)The provisions of sub-sections (2), (3), (4), (5), (6) and (7) of section 49-B shall mutatis' mutandis apply in relation to a requisition under sub-section (1) as they apply in relation to a requisition under sub-section (1) of that section.]
