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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in Uttar Pradesh Muslim Waqfs Act, 1960

(2)Any person aggrieved by the decision of the Board under sub-section (1) may, by application within 90 days from the date of such decision, refer the dispute to the Tribunal which shall give its decision thereon.