Section 74(20) in Rajasthan Muslim Wakf Regulations, 1964
(20)Following particulars to be given if the wakf property is on rent, lease or contract:-(i)Name of the tenant, mortgage or lessee.(ii)Particulars of wakf property:-(a)House.(b)Shop.(c)Land.(d)Garden etc.(iii)Location and full address.(iv)Period of rent or lease, if the wakf property is leased or mortgaged, the period since when the property has been so transferred, the name of transferee and the authority under which such transfer was made.(v)Annual amount of rent, interest or lease.(vi)Whether the rent or lease deed has been executed, if so date, month and year of execution be given.(vii)Whether any amount of rent is recoverable, if so, the period for which it is recoverable.(viii)Particulars of action taken in connection with the recovery of dues.(ix)Particulars of suits relating to wakf property instituted by or against the Mutawalli/s giving suit number, Heading, names of parties, Court, nature of suit, present stage.
