Section 74(15) in Rajasthan Muslim Wakf Regulations, 1964
(15)Particulars of the encumbrance/s on the wakf property in the form of mortgage, surety or Kifalat. If the wakf property by way of mortgage has been given on rent or lease for more than a period of 3 years, the amount and duration for which the land has been so given and the period left.
