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Citedby 11 docs - [View All]
Mohsin Ali And Anr. vs Wakf Tribunal And Ors. on 7 August, 2007
The President vs The Tamil Nadu Wakf Board on 19 February, 2007
M.A. Azeem Baig vs Chief Executive Officer, A.P. ... on 25 October, 2005
Alhaj Iftekhar Ahmad vs M.P. Wakf Board And Anr. on 7 January, 2005
Zaheer Ahmed Khan vs A.P. State Wakf Board on 18 April, 2003

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[Section 64] [Complete Act]
Central Government Act
Section 64(3) in The Wakf Act, 1995
(3) No action shall be taken by the Board under sub- section (1), unless it has held an inquiry into the matter in a prescribed manner and the decision has been taken by a majority of not less than, two- thirds of the members of the Board.