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Citedby 3 docs
The Madras State Wakf Board By Its ... vs Vellayan Chettiar And Ors. on 27 October, 1977
( vs The Revenue Divisional Officer on 31 July, 2009
Syed Mohindeen vs Periannan @ Ramaswamy on 30 June, 2011
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wakf
wakf act
the wakf act 1995
"wakf act, 1995"
[
Section 8
] [
Complete Act
]
Central Government Act
Section 8(2) in The Wakf Act, 1995
(2) Notwithstanding anything contained in the deed or instrument by which the wakf was created, any mutawalli may pay from the income of the wakf any sum due from him under sub- section (1).