Wakf (Supplementary) Act, 1961
Whereas it is expedient to extend the operation of the Wakf Act, 1954 (Central Act 29 of 1954), to any wakf created by a person professing any religion other than Islam, in the 3[State of Tamil Nadu];
Be it enacted in the Twelfth Year of the Republic of India as follows:
Section 1. Short title, extent and commencement
Section 2. The term wakf in Central Act 29 of 1954 to include endowment
The term wakf defined in clause (1) of section 3 of the Wakf Act, 1954 (Central Act 29 of 1954) (hereinafter referred to as the said Act), shall include all property given or endowed by any person professing any religion other than Islam for the support of
(i) mosques, idgahs, imambaras, dargahs, khangahs or maqbaras;
(ii) graveyards of persons professing Islam; and
(iii) choultries for, or musafarkhanas for, the benefit of persons professing Islam.
and the term wakf defined in the clause aforesaid shall include any person aforesaid.
Section 3. Application of Central Act 29 of 1954
All the provisions of the said Act except section 62 shall apply to the property included by this Act in the definition of the term wakf in the said Act as they apply to the wakfs governed by the said Act.
Section 4. Validation of survey of wakfs
(1) Any survey of properties included by this Act in the definition of the term wakf. in the said Act, made before the date of the commencement of this Act by the Commissioner of Wakfs or Additional or Assistant Commissioner of Wakfs appointed under section 4 of the said Act, shall be deemed to have been made in accordance with the provisions of the said Act as if this Act was in force at the time such survey was made:
Provided that nothing contained in this section shall extend, or be construed to extend, to affect any person with any punishment or penalty whatsoever by reason of non-compliance before the date of the commencement of this Act with any order or notice issued in respect of such properties by the Commissioner of Wakfs, Additional or Assistant Commissioner of Wakfs aforesaid or by the Board of Wakfs established under the said Act.
(2) The provisions of section 7 of the said Act shall apply to such survey of properties as is referred to in sub-section (1) as those provisions apply to a survey of properties of wakf made under the said Act.
1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. For Statement of Objects and Reasons, See Fort St. George Gazette Extraordinary, dated the 23rd February, 1961, Pare IV Section 3, page 37.
3. This expression was substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as mended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
4. Received the assent of the Governor on the 20th April, 1961, first published in the Fort St. George Gazette on the 3rd May, 1961 (Vaisakha 13, 1883)
5. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
6. This expression was substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as mended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.