Section 10(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)Anything required or permitted by this Act to be done by the Board shall in case of Sunni waqfs be done by the Sunni Central Board and in case of Shia waqfs by the Shia Central Board:Provided that the control and superintendence of the Shia Board over the [waqfs, endowments, and trusts referred to in sub-section (2) of section 2] [Substituted by section 4 of U. P. Act no. XXV of 1963 and be deemed to have Come into effect on September 3. 1960.] shall be subject to directions as may be Issued by the State Government from time to time.
