Central Government Act
Section 5(2) in The Wakf Act, 1995
(2) The Board shall examine the report forwarded to it under sub- section (1) and publish in the Official Gazette a list of Sunni wakf or Shia wakfs in the State, whether in existence at the commencement of this Act or coming into existence thereafter, to which the report relates, and containing such other particulars as may be prescribed.