Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Section 83] [Entire Act] Union of India - Subsection Section 83(7) in The Wakf Act, 1995 (7)The decision of the Tribunal shall be final and binding upon the parties to the application and it shall have the force of a decree made by a civil court.
