Section 77(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)The State Government may, for the purpose of removing any difficulties in regard to the implementation of the provisions of sections 70 to 76 of this Act, direct, by order published in the official Gazette, that these provisions shall during such period as may be specified, take effect subject to such adaptations, (whether by way of modification, addition or omission) as it may deem to be expedient or necessary:Provided that no such order shall be made after twenty-four months from the date of the commencement of this Act.
