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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(5) in Uttar Pradesh Muslim Waqfs Act, 1960

(5)If a mutawalli realises the income of the waqf and refuses or neglects to pay such contribution, he shall also be personally liable for such contribution and it may be realized from his person or property in the manner provided in sub-section (4).