Section 13A in Uttar Pradesh Muslim Waqfs Act, 1960
13A. [Notification of constitution of the Board. [Insertion by section 4 of U. P. Act No. 23 of 1995.]
- As soon as may be after the election, nomination and co-option of the members and the election of the President has been completed, the State Government shall, by notification in the Official Gazette notify that the Board has been duly.
