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Union of India - Section

Section 20 in The Waqf (Amendment) Act, 2025

20. Amendment of section 33.

In section 33 of the principal Act,β€”
(a)in sub-section (4), in the proviso, the words, brackets and figure β€œand the Tribunal shall have no power to make any order staying pending the disposal of the appeal, the operation of the order made by the Chief Executive Officer under sub-section (3)” shall be omitted;
(b)sub-section (6) shall be omitted.