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[Cites 0, Cited by 6] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Wakf Act, 1995

(2)Except where the Tribunal has no jurisdiction by reason of the provisions of sub-section (5), no proceeding under this section in respect of any waqf shall be stayed by any court, tribunal or other authority by reason only of the pendency of any suit, application or appeal or other proceeding arising out of any such suit, application, appeal or other proceeding.