Section 64 in Uttar Pradesh Muslim Waqfs Act, 1960
64. Institution of suits under section 14 of the Religious Endowments Act, 1863 and section 92 of the Code of Civil Procedure, 1908 Act 20 of 1863 Act 5 of 1908.
(1)A suit to obtain any of the reliefs mentioned in section 14 of the Religious Endowments Act, 1863, and in section 92 of the Code of Civil Procedure, 1908, relating to any waqf may, notwithstanding anything to the contrary contained in those Acts, to be instituted by the Board without obtaining the leave or consent referred to in those Acts.(2)No suit to obtain any of the reliefs referred to in sub-section (1) relating to a waqf shall be instituted by any person or authority other than the Board without the consent in writing of the Board [and where the board has given such consent, it shall not be necessary further to obtain the leave or consent referred to in the said Acts.] [Inserted by section 7 of U. P. Act No. 26 of 1966.]
