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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(b) in The Wakf Act, 1995

(b)directing that any property or funds pertaining to such waqf which have been recovered shall be applied or utilised for the renovation of any waqf property and where there is no need for making any such renovation or where utilisation of the funds for such renovation is not possible, be appropriated, to any of the purposes specific in sub-clause (iii) of clause (e) of sub-section (2) of section 32.