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State of Rajasthan - Section

Section 61 in Rajasthan Muslim Wakf Regulations, 1964

61. Registration application to be filled in the office of the secretary.

(1)An application for registration of a wakf shall be in the prescribed Form VI and shall be filed in the office of the Secretary, Rajasthan Board of Muslim Wakfs.
(2)Every application for registration shall be accompanied with registration fee in cash as under-
(a) for wakf with gross annual income up to Rs. 200/- Nil
(b) for wakf with gross annual income from Rs. 201/- to Rs. 1000/- 5/-
(c) for wakf with gross annual income from Rs. 1,001/- to Rs.2,000/- 10/-
(d) for wakf with gross annual income from Rs. 2,001/- to Rs.5,000/- 20/-
(e) for wakf with gross annual income from Rs. 5,001/- to Rs.50,000/- 40/-
(f) for wakf with gross annual income above Rs. 50,001/- 80/-
(3)On receipt of an application for registration of a wakf, the Secretary may, before the registration of the wakf, make such enquiries as he considers necessary in respect of the genuineness and validity of the application and the correctness of any particulars mentioned therein, and when the application is made by any person other than the person administering the wakf property, the Secretary shall, before registering the wakf give notice of the application to the person administering the wakf properties and shall hear him, if he desires to be heard. When the Secretary finds that there are serious discrepancies between the submission of the persons administering the wakf property and those of any other person regarding the validity of the application for registration and the correctness of any particulars mentioned therein, he shall place the matter before the Board and obtain their orders as to the particular which will be registered.Further particulars to be contained in the Register of Wakfs [under section 68(2)(g)]