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[Cites 0, Cited by 10] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(5) in The Wakf Act, 1995

(5)Pending the framing of the scheme for the proper administration of the waqf, the Board may appoint a suitable person to perform all or any of the functions of the mutawalli thereof and to exercise the powers, and perform the duties, of such mutawalli.