3. Definitions. In this Act, unless the context otherwise requires-
(a) " beneficiary" means a person or object for whose benefit a wakf is created and includes religious, pious and charitable objects and any other objects of public utility sanctioned by the Muslim law;
(b) " benefit" does not include any benefit which a mutawalli is entitled to claim solely by reason of his being such mutawalli;
(c) " Board" means a Board of Wakf established under sub- section (1), or as the case may be, under sub- section (2) of section 13 and shall include a common Wakf Board established under section 106;
(d) " Chief Executive Officer" means the Chief Executive Officer appointed under sub- section (1) of section 23;
(e) " Council" means the Central Wakf Council established under section 9;
(f) " Executive Officer" means the Executive Officer appointed by the Board under subsection (1) of section 38;
(g) " list of wakfs" means the list of wakfs published under sub- section (2) of section 5;
(h) " member" means a member of the Board and includes the Chairperson;
(i) " mutawalli" means any person appointed, either verbally or under any deed or instrument by which a Wakf has been created, or by a competent authority, to be the mutawalli of a wakf and includes any person who is a mutawalli of a wakf by virtue of any Custom or who is a naib- mutawalli, khadim, mujawar, sajjadanashin, amin or other person appointed by a mutawalli to perform the duties of a mutawalli and save as otherwise provided in this Act, any person, committee or corporation for the time being managing or administering any wakf or wakf property: Provided that no member of a committee or corporation shall be deemed to be a mutawalli unless such member is an office bearer of such committee or corporation;
(j) " net annual income", in relation to a wakif, means net annual income determined in accordance with the provisions of the Explanations to sub- section (1) of section 72;
(k) " person interested in a wakf" means any person who is entitled to receive any pecuniary or other benefits from the wakf and includes
(i) any person who has a right to Worship or to perform any religious rite in a mosque, idgah, imambara, dargah, khangah, maqbara, graveyard or any other religious institution connected with the wakf or to participate in any religious or charitable institution under the wakf;
(ii) the wakif and any descendant of the wakif and the muta- walli;
(l) " prescribed", except in Chapter III, means prescribed by rules made by the State Government;
(m) " regulations" means the regulations made by the Board under this Act;
(n) " Shia wakf" means a wakf governed by Shia law;
(o) " Sunni wakf" means a wakf governed by Sunni law;
(p) " Survey Commissioner" means the Survey Commissioner of Wakf appointed under sub- section (1) of section 4 and includes any Additional or Assistant Survey Commissioners of Wakfs under sub- section (2) of section 4;
(q) " Tribunal", in relation to any area, means the Tribunal constituted under sub- section (1) of section 83, having jurisdiction in relation to that area;
(r) " wakf" means the permanent dedication by a person professing Islam, of any movable or immovable property for any purpose recognised by the Muslim law as pious, religious or charitable and includes-
(i) a wakf by user but such wakf shall not cease to be a wakf by reason only of the user having ceased irrespective of the period of such cesser;
(ii) " grants", including mashrut- ul- khidmat for any purpose recognised by the Muslim law as pious, religious or charitable; and
(iii) a wakf- alal- aulad to the extent to which the property is dedicated for any purpose recognised by Muslim law as pious, religious or charitable, and" wakf" means any Person making such dedication-;
(s) " wakf deed" means any deed or instrument by which a wakf has been created and includes any valid subsequent deed or instrument by which any of the terms of the original dedication have been varied;
(t) " Wakf Fund" means a wakf fund formed under sub- section (1) of section 77. CHAP SURVEY OF WAKFS CHAPTER II SURVEY OF WAKFS