(ix)in clause (r),-(a)in the opening portion, for the words “any person, of any movable or immovable property”, the words “any person showing or demonstrating that he is practising Islam for at least five years, of any movable or immovable property, having ownership of such property and that there is no contrivance involved in the dedication of such property,” shall be substituted;(b)sub-clause (i) shall be omitted;(c)in sub-clause (iv), after the word “welfare”, the words“, or maintenance of widow, divorced woman and orphan, if waqif so intends, in such manner, as may be prescribed by the Central Government,” shall be inserted;(d)in the long line, for the words “any person”, the words “any such person” shall be substituted;(e)the following proviso shall be inserted at the end, namely:-“Provided that the existing waqf by user properties registered on or before the commencement of the Waqf (Amendment) Act, 2025 as waqf by user will remain as waqf properties except that the property, wholly or in part, is in dispute or is a government property;”.
