Section 32(b)(1A) in The Waqf (Amendment) Act, 2025

[Cites 0, Cited by 0] [Section 32(b)] [Section 32] [Entire Act]

"(1A)If a mutawalli fails to

(i)deliver possession of any waqf property, if ordered by the Board or the Tribunal;

(ii)carry out the directions of the Collector or the Board;

(iii)do any other act which he is lawfully required to do by or under this Act;

(iv)provide statement of accounts under section 46;

(v)upload the details of waqf under section 3B

Legal Document View