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[Cites 0, Cited by 10] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(2) in The Wakf Act, 1995

(2)Where a mutawalli is under an obligation to discharge any other duties imposed on him under the waqf and the mutawalli wilfully fails to discharge such duties, the Board or any person interested in the waqf may make an application to the Tribunal and the Tribunal may pass such order thereon as it thinks fit.