LexSection 3A — Certain conditions of waqf.
The Waqf Act, 1995
1 [ 3A. Certain conditions of waqf.--- (1) No person shall create a waqf unless he is the lawful owner of the property and competent to transfer or dedicate such property. (2) The creation of a waqf-alal-aulad shall not result in denial of inheritance rights of heirs, including women heirs, of the waqif or any other rights of persons with lawful claims.]Open in Lexace · Ask the AI about this section