Section 39(4)(c) in The Wakf Act, 1995

[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4)(c) in The Wakf Act, 1995

(c)is not in the occupation of any person who has been authorised by or under any law for the time being in force to occupy such building or other place, make an order—

(i)directing the recovery of such building or place from any person who may be in unauthorised possession thereof, and

(ii)directing that such property, building or place be used for religious purpose or instruction as before, or if such use is not possible, be utilised for any purpose specified in sub-clause (iii) of clause (e) of sub-section (2) of section 32.

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Union of India - Subsection

Section 39(4)(c) in The Wakf Act, 1995