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[Cites 0, Cited by 1] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Wakf Act, 1995

(1)The Board shall, if it is satisfied that the objects or any part thereof, of a waqf have ceased to exist, whether such cesser took place before or after the commencement of this Act, cause an inquiry to be held by the Chief Executive Officer, in the prescribed manner, to ascertain the properties and funds pertaining to such waqf.