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[Cites 0, Cited by 1] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(3) in Uttar Pradesh Muslim Waqfs Act, 1960

(3)An order passed by the Board under sub-section (2) shall be final and shall not be questioned in any court of law:Provided that any party aggrieved by an order under sub-section (2) may, within 90 days from the date of the order, refer the matter to a Tribunal for adjudication.