Section 46(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)Where the Board is superseded under the provisions of section 44, a new Board shall be constituted with one year of the date of suppression, in accordance with the provisions of this Act. Government shall, by notification in the official Gazette, transfer the administration of the waqfs to such Board and thereupon the Administrator appointed the State Government shall cease to exercise the functions of the Board from the date of the publication of such notification.
