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[Cites 0, Cited by 5] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(6) in The Wakf Act, 1995

(6)Nothing contained in this section shall bar the institution of any suit in a competent civil court by any person aggrieved by any order made under this section, to establish that he has right, title and interest in the properties specified in the order made by any Magistrate under sub-section (2).