(4)The Tribunal may, if it is satisfied, after making such inquiry as it may think fit, that such building or other place—(a)is waqf property;(b)has not been acquired under any law for the time being in force relating to acquisition of land or is not under any process of acquisition under any such law, or has not vested in the State Government under any law for the time being in force relating to land reforms; and(c)is not in the occupation of any person who has been authorised by or under any law for the time being in force to occupy such building or other place, make an order—(i)directing the recovery of such building or place from any person who may be in unauthorised possession thereof, and(ii)directing that such property, building or place be used for religious purpose or instruction as before, or if such use is not possible, be utilised for any purpose specified in sub-clause (iii) of clause (e) of sub-section (2) of section 32.
