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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in Uttar Pradesh Muslim Waqfs Act, 1960

(1)Every other waqf, whether subject to this Act or not and whether created before or after the commencement of this Act, shall be registered at the office of the Board of the sect to which the waqf belongs.