In section 4 of the principal Act,-(a)for the marginal heading, the marginal heading “Survey of auqaf.” shall be substituted;(b)for sub-section (1), the following sub-section shall be substituted, namely:—"(1)Any survey of auqaf pending before the Survey Commissioner, on the commencement of the Waqf (Amendment) Act, 2025, shall be transferred to the Collector having jurisdiction and the Collector shall make the survey in accordance with the procedure in the revenue laws of the State, from the stage such survey is transferred to the Collector, and submit his report to the State Government.”;(c)sub-sections (1A), (2) and (3) shall be omitted;(d)in sub-section (4), in the opening portion, for the words “Survey Commissioner”, the word “Collector” shall be substituted;(e)in sub-section (5), after the words “Sunni waqf”, the words “or Aghakhani waqf or Bohra waqf” shall be inserted;(f)sub-section (6) shall be omitted.
