Section 13 in Uttar Pradesh Muslim Waqfs Act, 1960
13.
- [Nomination in certain cases. - [If any of the bodies referred to in clause (iii) of sub-section (1) of section 12] [Substituted by 3 (1) (ii) of U. P. Act no. 3 of 1970.] [does not exist or is unable or fails to return the requisite number of members] [Substituted by section 7 of U.P. Act no. 28 of 1971.] [within such time as may be specified by the State Government in that behalf] [Substituted by section 4 of U. P. Act no. 11 of 1974.] the deficiency shall be made good by nomination of a [Shia Muslim] [Section 3(b) of U. P. Act No. 23 of 1995.] by the State Government.]
