(8)In the case of auqaf created before the commencement of this Act, every application for registration shall be made, within three months from such commencement and in the case of auqaf created after such commencement, within three months from the date of the creation of the waqf:Provided that where there is no Board at the time of creation of a waqf, such application will be made within three months from the date of establishment of the Board.
