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[Cites 0, Cited by 3] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(h) in The Wakf Act, 1995

(h)is interested, directly or indirectly, in a subsisting lease in respect of any waqf property, or in any contract made with, or any work being done for, the waqf or is in arrears in respect of any sum due by him to such waqf; or