Section 30 in Uttar Pradesh Muslim Waqfs Act, 1960
30. Register of waqfs.
- The Board shall maintain a register of waqfs which shall contain in respect of each waqf, copies of the waqf deeds, when available, and the following particulars, namely:(a)the class of the waqf;(b)the name of the mutawalli;(c)the rule of succession to the office of mutawalli under the waqf deed or by custom or by usage;(d)particulars of all waqf properties and all title deeds and documents relating thereto;(e)particulars of the scheme of administration and the scheme of expenditure at the time of registration; and(f)such other particulars as may be prescribed.
