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[Cites 0, Cited by 336] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2) in The Wakf Act, 1995

(2)Any mutawalli person interested in a waqf or any other person aggrieved by an order made under this Act, or rules made thereunder, may make an application within the time specified in this Act or where no such time has been specified, within such time as may be prescribed, to the Tribunal for the determination of any dispute, question or other matter relating to the waqf.