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Citedby 4 docs
Amil Hakimuddin And Ors. vs Abbas Husain And Ors. on 2 January, 2002
Thayyil Kunhimohammed Haji vs Darul Huda Islamic Academy on 18 December, 2007
Ansari Charitable Trust vs Kerala Wakf Board on 6 March, 2006
M. Govinda Rao And Ors. vs A.P. State Wakf Board And Ors. on 13 December, 2007

User Queries
[Section 40] [Complete Act]
Central Government Act
Section 40(1) in The Wakf Act, 1995
(1) The Board may itself collect information regarding any property which it has reason to believe to be wakf property and if any question arises whether a particular property is wakf property or not or whether a wakf is a Sunni wakf or a Shia wakf it may, after making such inquiry as it may deem fit, decide the question.