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[Cites 0, Cited by 14] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(7) in The Wakf Act, 1995

(7)Any mutawalli who is aggrieved by the assessment or revision made by the Chief Executive Officer, under sub-section (6), may prefer an appeal to the Board within thirty days from the date of the receipt of the assessment or revision of return and the Board may, after giving the appellant a reasonable opportunity of being heard, confirm, reverse or modify the assessment or revision or the return and the decision of the Board thereon shall be final.