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[Cites 0, Cited by 237] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(1) in The Wakf Act, 1995

(1)The State Government shall, by notification in the Official Gazette, constitute as many Tribunals as it may think fit, for the determination of any dispute, question or other matter relating to a waqf or waqf property, eviction of a tenant or determination of rights and obligations of the lessor and the lessee of such property, under this Act and define the local limits and jurisdiction of such Tribunals.