APPOINTMENT OF MUTAWALLI

To all to whom these presents shall come I………..son of……….by faith……..by occupation……………residing at………send greeting whereas by a deed of Declaration of Wakf made by…………..(hereinafter referred to as the wakif) on and bearing date the day of………and registered by the Sub-Registrar of Assurance of………..in Book No. 1, volume…….., pages…………..being,……..for the year the said wakif dedicated the properties therein and in the schedule hereto particularly mentioned and described absolutely by way of wakf, divested himself of the ownership thereof to all intents and purposes and intended that the said properties shall be held and so treated and the rents, issues and profits thereof shall at all times there after be appropriated for the objects and purposes as indicated therein the ultimate benefit under the said wakf being reserved for purposes recognized by Mahomedan law as religious, pious or charitable as appearing in clauses…….to……….thereof and whereas the said Deed is in fall force and virtue and the income of the properties dedicated being utilised for the purposes mentioned therein and whereas by the said deed hereinbefore recited the said wakif laid down the following scheme for administration of the wakf and made provisions for the appointment of mutawalli, that is to say.

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Now know ye all that in exercise of the powers, authorities and liberties given to and vested in me under by virtue of the deed hereinbefore recited and every and any other powers enabling me I the said do hereby nominate and appoint son of……….deceased at present residing at by faith by occupationa Mahomedan belonging the Sunni School of Mahomedan law as mutawalli to be my successor in office after my death and in the event of his death during my lifetime his sons/daughters named……….of the same place and caste as mutawalli or mutawallis next after me to administer the said Wakf estate.

In witness whereof I the said……..have hereunto set and subscribed my hand and seal this……….day of………..20----.

Signed, sealed and delivered at