In section 7 of the principal Act, 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 thereon shall be final” shall be omitted;(iii)in the first proviso, for the words “one year” wherever they occur, the words “two years” shall be substituted;(iv)in the second proviso, for the words “Provided further that”, the following shall be substituted, namely:-“Provided further that an application may be entertained by the Tribunal after the period of two years specified in the first proviso, if the applicant satisfies the Tribunal that he had sufficient cause for not making the application within such period:Provided also that”.
