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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(1) in Jammu and Kashmir Wakafs Act, 2001

(1)Notwithstanding anything contained in the Limitation Act, Samvat 1995 or any other law for the time being in force in the State there shall be no period of limitation for recovery of possession, rent, profit or any sum due under this Act or enforcement of any right or interest in the Wakaf property.