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[Cites 0, Cited by 1] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(5) in The Wakf Act, 1995

(5)Where an order passed under sub-section (2) has not been complied with and the time for appealing against such order has expired without an appeal having been preferred or the appeal, if any, preferred within that time has been dismissed, the Collector shall obtain possession of the property in respect of which the order has been made, using such force, if any, as may be necessary for the purpose and deliver it to the Board.