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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4)(b) in The Wakf Act, 1995

(b)has not been acquired under any law for the time being in force relating to acquisition of land or is not under any process of acquisition under any such law, or has not vested in the State Government under any law for the time being in force relating to land reforms; and