Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 78 in Jammu and Kashmir Wakafs Act, 2001

78. Bar to challenge the validity of any notification etc.

- Save as otherwise expressly provided in this Act, no notification or order or decision made, proceedings or action taken by the Government or Council under this Act or any rule made thereunder shall be questioned in any Civil Court.