Section 57A in Uttar Pradesh Muslim Waqfs Act, 1960
57A. [ Recovery of possession of waqf property from un-authorized occupants. [Inserted by section 14 of U. P. Act No. 28 of 1971.]
(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.(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.]
