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Citedby 85 docs - [View All]
Pookoya Haji vs Cheriyakoya on 13 June, 2003
Aliyathammada ... vs Pattakkal Cheriyakoya And Ors. on 13 June, 2003
Mohamed Mujeebur Rahman vs The State Of Tamil Nadu on 6 June, 2011
Ramesh Gobindram (Dead) Through ... vs Sugra Humayun Mirza Wakf on 1 September, 2010
Nagore Andavar Sambiranichatty vs S.Jegabar Ali on 20 January, 2012

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[Complete Act]
Central Government Act
Section 85 in The Wakf Act, 1995
85. Bar of jurisdiction of civil courts. No suit or other legal proceeding shall lie in any civil court in respect of any dispute, question or other matter relating to any wakf, wakf property or other matter which is required by or under this Act to be determined by a Tribunal.