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[Cites 0, Cited by 0] [Section 6(b)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(b)(1) in The Waqf (Amendment) Act, 2025

"(1)Any survey of auqaf pending before the Survey Commissioner, on the commencement of the Waqf (Amendment) Act, 2025, shall be transferred to the Collector having jurisdiction and the Collector shall make the survey in accordance with the procedure in the revenue laws of the State, from the stage such survey is transferred to the Collector, and submit his report to the State Government.”;