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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(1) in Uttar Pradesh Muslim Waqfs Act, 1960

(1)If in any case the object of a waqf is not defined with precision, the Board shall direct the manner in which the funds, property or income of the waqf, or any surplus thereof, shall be utilized :Provided that no such direction shall be given without first affording to the persons affected an opportunity of being heard.