(c)"mutawalli" means any person appointed either verbally or under any deed or instrument by which a wakf has been created or by a Court of competent jurisdiction to be the mutawalli of a wakf, and includes a naib-mutawalli or other person appointed by a mutawalli to perform the duties of the mutawalli, and, save as otherwise provided in this Act, any person who is for the time being administrating any wakf property;
