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The Executive Committee vs The State Of Tamil Nadu on 6 November, 2009

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[Section 64(1)] [Section 64] [Complete Act]
Central Government Act
Section 64(1)(h) in The Wakf Act, 1995
(h) is interested, directly or indirectly, in a subsisting lease in respect of any wakf property, or in any contract made with, or any work being done for, the wakf or is in arrears in respect of any sum due by him to such wakf; or