Section 32(2)(e) in The Wakf Act, 1995

[Cites 0, Cited by 5] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(e) in The Wakf Act, 1995

(e)to direct—

(i)the utilisation of the surplus income of a waqf consistent with the objects of waqf;

(ii)in what manner the income of a waqf, the objects of which are not evident from any written instrument, shall be utilised;

(iii)in any case where any object of waqf has ceased to exist or has become incapable of achievement, that so much of the income of the waqf as was previously applied to that object shall be applied to any other object, which shall be similar, or nearly similar or to the original object or for the benefit of the poor or for the purpose of promotion of knowledge and learning in the Muslim community:

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Union of India - Subsection

Section 32(2)(e) in The Wakf Act, 1995