Section 61 in Uttar Pradesh Muslim Waqfs Act, 1960
61. Exercise of certain powers given in the deed, etc. to a Judge or other authority.
- Whenever the deed of a waqf or any decree or order of a Court or the scheme of management of the waqf provides that a Judge or any other authority may appoint or remove a mutaualli or settle or modify the scheme of management or otherwise exercise superintendence over the waqf, the powers exercisable by the Judge or such other authority shall, notwithstanding anything in the deed of waqf, decree, order or scheme, be exercisable by the Board as far as may be in accordance with the directions contained in the deed of waqf, decree, order or scheme, as the case may be.
