Section 73(3) in Uttar Pradesh Muslim Waqfs Act, 1960
(3)A copy of the award and whenever a correction is made in the award as aforesaid, a copy of the order shall be handed over to each of the parties to the dispute, or if any party is not present before the Tribunal at the time of the award or order, as the case may be, a copy of it shall be sent by registered post to the address of such party.
