(1)The State Government may after receipt of the list of auqaf referred to in sub-section (2) of section 5 published in the official Gazette and within a month send it to the revenue authorities.(2)On receipt of such lists, the revenue authorities shall include them while updating after taking into consideration while deciding mutation in the land record and inform the Board with a copy of such entries within six months.(3)If no intimation is sent by the revenue authorities to the Board within six months, the entry in the land record in mutation thereof shall be deemed to have been made.
