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[Cites 0, Cited by 1] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(b) in The Wakf Act, 1995

(b)in the case of the list of auqaf relating to any part of the State and published at any time within a period of one year immediately preceding the commencement of this Act, such an application may be entertained by Tribunal within the period of one year from such commencement: