Section 4 in The Mussalman Wakf Validating Act, 1913
4. Wakfs not to be invalid by reason of remoteness of benefit to poor, etc .-No such wakf shall be deemed to be invalid merely because the benefit reserved therein for the poor or other religious, pious or charitable purpose of a permanent nature is postponed until after the extinction of the family, children or descendants of the person creating the wakf.
