Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(3C) in The Waqf (Amendment) Act, 2025 3C.(1)Wrongful declaration of waqfAny Government property identified or declared as waqf property, before or after the commencement of this Act, shall not be deemed to be a waqf property.
