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[Cites 0, Cited by 0] [Section 21(d)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(d)(7A) in The Waqf (Amendment) Act, 2025

(7A)Where the Collector in his report mentions that the property, wholly or in part, is in dispute or is a Government property, the waqf in relation to such part of property shall not be registered, unless the dispute is decided by a competent court.”;