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[Cites 0, Cited by 5] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(1) in The Wakf Act, 1995

(1)Where a mutawalli is under an obligation to perform any act which is recognised by Muslim law as pious, religious or charitable and the mutawalli fails to perform such act, the Board may apply to the Tribunal for an order directing the mutawalli to pay to the Board or to any person authorised by the Board in this behalf the amount necessary for the performance of such act.