(1)On receipt of a report under sub-section (3) of section 4, the State Government shall forward a copy of the same to the Board.(2)The Board shall examine the report forwarded to it under sub-section (1) and fordward it back to the Government within a period of six months for publication in the Official Gazette a list of Sunni auqaf or Shia auqaf in the State, whether in existence at the commencement of this Act or coming into existence thereafter, to which the report relates, and containing such other particulars as may be prescribed.(3)The revenue authorities shall—(i)include the list of auqaf referred to in sub-section (2), while updating the land records; and(ii)take into consideration the list of auqaf referred to in sub-section (2), while deciding mutation in the land records.(4)The State Government shall maintain a record of the lists published under sub-section (2) from time to time.
