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Citedby 4 docs
Abdul Rahiman Musaliar vs Muhammed Sahib on 25 July, 2002
Pookoya Haji vs Cheriyakoya on 13 June, 2003
Aliyathammada ... vs Pattakkal Cheriyakoya And Ors. on 13 June, 2003
Thorayil Juma Masjid Mahhalu ... vs Kerala Wakf Board on 28 September, 2006

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[Section 73] [Complete Act]
Central Government Act
Section 73(3) in The Wakf Act, 1995
(3) Any bank or other person who is ordered under sub- section (1) to make any payment may, within thirty days from the date, of the order, prefer an appeal against, such order to the Tribunal and the decision of the Tribunal on such appeal shall be final.