Section 64(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)No suit to obtain any of the reliefs referred to in sub-section (1) relating to a waqf shall be instituted by any person or authority other than the Board without the consent in writing of the Board [and where the board has given such consent, it shall not be necessary further to obtain the leave or consent referred to in the said Acts.] [Inserted by section 7 of U. P. Act No. 26 of 1966.]
