Section 2(19) in The Bombay Public Trusts Act, 1950
(19)"Wakf" means a permanent dedication by a person professing Islam of any moveable or immoveable property for any purpose recognised by Islamic law as pious, religious or charitable and includes a wakf by user but does not include a wakf such as is described in Section 3 of the Mussalman Wakf Validating Act, 1913 under which any benefit is for the time being claimable for himself by the person by whom the wakf was created or any member of his family or descendants: (II of 1982).
