Section 49 in Uttar Pradesh Muslim Waqfs Act, 1960
49. Duty of Mutawallis.
- It shall be the duty of every mutawalli-(a)to carry out all directions, consistent wit h the provisions of this Act, issued to him by the Board or, with the previous approval of the Board, by the sub-committee constitutes under section 27 ;(b)to furnish such returns and supply such information or particulars as may from time to time be required by the Board or the sub-committee;(c)to allow inspection of waqf property, accounts or records or deeds and documents relating thereto;(d)to discharge all public dues; and(e)to do any other act which he is lawfully required to do by or under this Act.
