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[Cites 0, Cited by 2] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2) in The Wakf Act, 1995

(2)Whenever any waqf property is notified for sale in execution of a decree of a civil court or for the recovery of any revenue, cess, rates of taxes due to the Government or any local authority, notice shall be given to the Board by the court, Collector or other person under whose order the sale is notified.