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In Re: Temples In The Erstwhile ... vs Unknown on 21 July, 1994

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[Section 76] [Complete Act]
Central Government Act
Section 76(1) in The Wakf Act, 1995
(1) No mutawalli, Executive Officer or other person in charge of the administration of a wakf shall lend any money belonging to the wakf or any wakf property or borrow any money for the purposes of the wakf except with the, Previous sanction of the Board: Provided that no such sanction is necessary if there is an express provision in the, deed of wakf for such borrowing or lending, as the case may be.