Section 62(1) in Rajasthan Muslim Wakf Regulations, 1964
(1)Description of wakf properties including movables:-(a)Name of the District.(b)Name of the Tehsil.(c)Name of Village/Town.(d)Khasra and Khata No.(e)List of movables and their description with estimated value.(f)Municipal holding No. if within municipal limits-(i)area leased out to tenants.(ii)area of land under direct possession of Mutawalli.(iii)encumbrances and allowances, if any, and persons, bodies institutions in actual physical possession of the same.
