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[Cites 0, Cited by 34] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(4) in The Wakf Act, 1995

(4)Any person aggrieved by the order of the Collector under sub-section (2) may, within a period of thirty days from the date of the service of the order, prefer an appeal to the Tribunal within whose jurisdiction the property is situate and the decision of the Tribunal on such appeal shall be final.