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[Cites 0, Cited by 1] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in The Wakf Act, 1995

(5)If any person refuses or fails to comply with the order of eviction within forty-five days from the date of affixture of the order under sub-section (2), the Chief Executive Officer or any other person duly authorised by him in this behalf may evict that person from, and take possession of, the waqf property.