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State of Jammu-Kashmir - Section

Section 4 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004

4. Act to over-ride other laws.

- The Act shall have effect, notwithstanding anything inconsistent therewith contained in any law or in any scheme of management, decree, order or judgment of any Court, custom, usage, trust deed, instrument or any other deed or agreement.