(a)in sub-section (1),-(i)after the words “Sunni waqf”, the words “or Aghakhani waqf or Bohra waqf” shall be inserted;(ii)the words “and the decision of the Tribunal in respect of such matter shall be final” shall be omitted;(iii)in the first proviso, for the words “one year”, the words “two years” shall be substituted;(iv)for the second proviso, the following proviso shall be substituted, namely:-
