Section 2 in The Mussalman Wakf Validating Act, 1913
2. Definitions .-In this Act, unless there is anything repugnant in the subject, or context,-
(1)"Wakf" means the permanent dedication by a person professing the Mussalman faith of any property for any purpose recognised by the Mussalman law as religious, pious or charitable.(2)"Hanafi Mussalman" means a follower of the Mussalman faith who conforms to the tenets and doctrines of the Hanafi School of Mussalman law.
