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[Cites 0, Cited by 1] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1) in The Wakf Act, 1995

(1)The Board may, either on an application received under section 70 or on its own motion,—
(a)hold an inquiry in such manner as may be prescribed; or
(b)authorise any person in this behalf to hold an inquiry into any matter relating to a waqf and take such action as it thinks fit.