(1)The Government, after receipt of the list of auqaf from the Board under sub-section (2) of Section 5 of the Act, shall publish in the Official Gazette and send it within a period of one month to the revenue authorities.(2)On receipt of the lists under sub-rule (1) from the Government, the revenue authorities shall, after updating the record and deciding mutation in the land record, submit a copy of such entries to the Board within a period of six months from the date of receipt.(3)If no intimation is sent by the revenue authorities to the Board within six months, the entry in the land record in mutation thereof shall be deemed to have been made.
