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Citedby 3 docs
Mohammedia Co-Operative ... vs Lakshmi Sreenivasa Co-Operative ... on 25 January, 2007
Syed Maqbool Shah And Ors. vs State And Ors. on 30 May, 2003
Karnataka Board Of Wakfs vs State Of Karnataka on 11 September, 1996

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[Section 6] [Complete Act]
Central Government Act
Section 6(2) in The Wakf Act, 1995
(2) Notwithstanding anything contained in sub- section (1), no proceeding under this Act in respect of any wakf shall be stayed by reason only of the pendency of any such suit or of any appeal or other proceeding arising out of such suit.