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[Cites 0, Cited by 0] [Section 4(ix)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(ix)(e) in The Waqf (Amendment) Act, 2025

(e)the following proviso shall be inserted at the end, namely:-“Provided that the existing waqf by user properties registered on or before the commencement of the Waqf (Amendment) Act, 2025 as waqf by user will remain as waqf properties except that the property, wholly or in part, is in dispute or is a government property;”.