57. Restriction on purchase or property on behalf of the Wakaf.
- Notwithstanding anything contained in a Wakaf deed, no immovable property shall be purchased for or on behalf of any Wakaf from the funds of any Wakaf except with the prior sanction of the Council, and the Council shall not accord such sanction unless it considers that the acquisition of such property is necessary for or beneficial to the Wakaf and that the price proposed to the paid therefor is adequate and reasonable.
