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

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Union of India - Subsection

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

(a)in the case of the list of auqaf relating to any part of the State and published after the commencement of this Act no such application shall be entertained after the expiry of one year from the date of publication of the list of auqaf; and

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Union of India - Subsection

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