Section 29(7) in Uttar Pradesh Muslim Waqfs Act, 1960
(7)On receipt of an application for registration, the Board may, before the registration of the waqf, make such inquires as it thinks fit in respect of the genuineness and validity of the application and the correctness of any particular therein, and, when the application is made by any person other than the person administering the waqf property, the Board shall, before registering the waqf give notice of the application to the person administering the waqf property and shall, after affording him a reasonable opportunity of being heard, pass such orders as it may deem fit.
