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[Cites 0, Cited by 0] [Section 104A] [Entire Act]

Union of India - Subsection

Section 104A(1) in The Wakf Act, 1995

(1)Notwithstanding anything contained in this Act or any other law for the time being in force or any waqf deed, no person shall sell, gift, exchange, mortgage or transfer any movable or immovable property which is a waqf property to any other person.(2) Any sale, gift, exchange, mortgage or transfer of property referred to in sub-section (1) shall be void ab initio.