Section 82 in Uttar Pradesh Muslim Waqfs Act, 1960
82. Surplus and accumulation.
- All money that may be available as surplus or accumulation out of the income of waqfs shall be spent on such charitable or religious objects recognized by the Muslim law as such, as may be determined by the Board. Such money may be given as loan, with the approval of the Board, by one waqf to another on such terms and conditions as may be prescribed.
