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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(f) in The Waqf (Amendment) Act, 2025

(f)for sub-section (9), the following sub-section shall be substituted, namely:—
“(9) Any person aggrieved by the order of the Tribunal, may appeal to the High Court within a period of ninety days from the date of receipt of the order of the Tribunal.”