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[Cites 0, Cited by 8] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Wakf Act, 1995

(3)The revenue authorities shall—
(i)include the list of auqaf referred to in sub-section (2), while updating the land records; and
(ii)take into consideration the list of auqaf referred to in sub-section (2), while deciding mutation in the land records.