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Union of India - Section

Section 26 in The Waqf Properties Lease Rules, 2014

26. Successors and assigns.

- Subject to the specific provisions contained in these rules to the contrary, the lease shall be for the benefit of and be binding upon the successors and assigns of the lessor and the heirs, executors and administrators and the permitted successors and assigns of the lessee.AppendixForm (See rule 15)
1. Name of the Waqf Board  
2. Name of the mutawalli or management committee.  
3. Name of Waqf and its nature and object.  
4. Details of the Waqf properties attached with theWaqf.  
5. Period of lease intended  
6. Place where the waqf property is situated  
7. Name and address of the lessor  
8. A. Particular of land to beleased
  Area of Waqf land Type of Waqf land Revenue/cess/tax/ assessment Average annual yield Structure, if any on the Waqf land Gross Income likely to be generated. Litigation/court cases, if any
               
               
  B. Particular of house/building
  Area of site Type of house/building Plinth Area Total rate applicable Cost of structure Facilities (Garage, sanitary,electric installation, etc.) Year of construction Litigation/court cases, if any
                 
9. Market value of the above property          
10. Terms and conditions, if any of lease          
11. Reference No.          
It is hereby certified that the undersigned has no beneficial interest in the above waqf and the information furnished above are true to the best of my knowledge.
(Signature)Name of the mutawalli or the management committee.
Place:Date:[Substituted sub-rule (1) by Notification No. G.S.R. 663(E), dated 25th August, 2015 (w.e.f. 3.6.2014).]