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[Cites 0, Cited by 35] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Wakf Act, 1995

(3)Where the Board has settled any scheme of management under clause (d) or given any direction under clause (e) of sub-section (2), any person interested in the waqf or affected by such settlement or direction may institute a suit in a Tribunal for setting aside such settlement or directions and the decision of the Tribunal thereon shall be final.