Section 37 — Register of auqaf.

37. Register of 2 [auqaf]. --- 3 [(1)] The Board shall maintain a register of 2 [auqaf] which shall contain in respect of each 1 [waqf] copies of the 1 [waqf] deeds, when available and the following particulars 4 [ in such manner as prescribed by the Central Government], namely:--- (a) the class of the 1 [waqf]; (b) the name of the mutawalli; (c) the rule of succession to the office of mutawalli under the 1 [waqf] deed or by custom or by usage; (d) particulars of all 1 [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; (f) such other particulars as may be 5 [prescribed by the Central Government]. 6 [(2) The Board shall forward the details of the properties entered in the register of auqaf to the concerned land record office having jurisdiction of the waqf property. (3) On receipt of the details as mentioned in sub-section (2) , the land record office shall 4 [before deciding mutation in the land records, in accordance with revenue laws in force, shall give a public notice of ninety days, in two daily newspapers circulating in the localities of such area of which one shall be in the regional language and give the affected persons an opportunity of being heard, then], according to established procedure, either make necessary entries in the land record or communicate, within a period of six months from the date of registration of waqf property under section 36, its objections to the Board. ]

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