(b)after sub-section (1), the following sub-section shall be inserted, namely:—"(1A)If a mutawalli fails to(i)deliver possession of any waqf property, if ordered by the Board or the Tribunal;(ii)carry out the directions of the Collector or the Board;(iii)do any other act which he is lawfully required to do by or under this Act;(iv)provide statement of accounts under section 46;(v)upload the details of waqf under section 3B
