Section 49A in Uttar Pradesh Muslim Waqfs Act, 1960
49A. [ Transfer of immovable property of waqf. [Section 49A and 49B inserted by B. 12 of U. P. Act no. 28 of 1971.]
- Notwithstanding anything contained in the deed or instrument, if any, by which the waqf has been created, no transfer by way of-(i)sale, gift, mortgage or exchange; or(ii)lease for a period exceeding three years in the case of agricultural land, or for a period exceeding one year in the case of non-agricultural and or building of any immovable property of the waqf shall be valid without the previous sanction of the Board.
