Section 3(5) in Uttar Pradesh Muslim Waqfs Act, 1960
(5)[ "mutawalli" means any person appointed either verbally or under any deed or instrument by which a Waqf, has been created or by a competent authority to be the mutawalli of a waqf, and includes any naib-mutawalli, khadim, mujavir, sajjadanashin, amin or other person appointed by a mutawalli to perform the duties of a mutawalli and save as otherwise provided in this Act, any person or Committee for the time being managing or administering any waqf property as such ;] [Substituted by section 3(a) of U.P. Act No. 28 of 1971.]
