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[Cites 0, Cited by 1] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(7) in The Wakf Act, 1995

(7)Where a mutawalli has been removed from his office under sub-section (1), the Board may, by order, direct the mutawalli to deliver possession of the waqf property to the Board or any officer duly authorised in this behalf or to any person or committee appointed to act as the mutawalli of the waqf property.