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State of Uttar Pradesh - Section

Section 68 in Uttar Pradesh Muslim Waqfs Act, 1960

68. Board to be made a party to a suit or proceeding regarding a waqf on its application.

- In any suit or proceeding in respect of a waqf or any waqf property by or against a stranger to the waqf or any other person, the Board may appear and plead as a party to the suit or proceeding.