(a) specifying the property and funds of such wakf;

(b) directing that any property or funds pertaining to such wakf which have been recovered shall be applied or utilised for the renovation of any wakf property and where there is no need for making any such renovation or where utilisation of the funds for such renovation is not possible, be, appropriated, to any of the purposes specific in sub- clause (iii) of clause (e) of sub- section (2) of section 32.