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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(2) in Uttar Pradesh Muslim Waqfs Act, 1960

(2)Any person affected by the direction of the Board under sub-section (1) may, within 90 days from the date of such direction, refer the matter to a Tribunal in accordance with the provisions of this Act, but pending the decision of the Tribunal on such reference, the direction of the Board shall be complied with.