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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Uttar Pradesh - Subsection

Section 66(4) in Uttar Pradesh Muslim Waqfs Act, 1960

(4)In the absence of a notice under sub-section (2), the sale shall be declared void, if the Board, within one month of its becoming aware of the sale, applies in this behalf to the court or other authority under whose order the sale was held.