Section 67(4) in Uttar Pradesh Muslim Waqfs Act, 1960
(4)Any order passed under section 31 or section 32 of the Land Acquisition Act, 1894 (Act 1 of 1894), without giving an opportunity to the Board of being heard, shall be declared void if the Board within one month of its becoming aware of the order applies in this behalf to the authority which made the order.
