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Citedby 11 docs - [
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Haji Moosakhan And Anr. vs M.P. Wakf Board And Ors. on 7 September, 1994
Mohammed Jahan Begum vs Abdul Hakim on 17 May, 1991
The Kerala Wakf Board, Ernakulam vs Alam Aboobacker Sait And Ors. on 27 January, 1987
A.S. Abdul Khader Wakf For Deeni ... vs Saber Miah on 23 July, 2003
Usman Saheb Shiraj Saheb Attar vs The Karnataka Board Of Wakfs, ... on 28 November, 1980
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the wakf act 1995
"wakf act, 1995"
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Central Government Act
Section 3(f) in The Wakf Act, 1995
(f) " Executive Officer" means the Executive Officer appointed by the Board under subsection (1) of section 38;