(1)Notwithstanding anything contained in the Limitation Act, Samvat 1995 or any other law for the time being in force in the State there shall be no period of limitation for recovery of possession, rent, profit or any sum due under this Act or enforcement of any right or interest in the Wakaf property.(2)No interest, right or title shall be created in favour of any person, notwithstanding anything contained in any other law for the time being in force, on account of his being is possession of Wakaf property whether authorized or not and there shall be no adverse possession in respect of Wakaf property.
