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[Cites 0, Cited by 0] [Section 40(c)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(c)(ii) in The Waqf (Amendment) Act, 2025

(ii)for the words “shall be declared void if the Board”, the words “shall be kept in abeyance relating to portion of the property claimed by the Board, if the Board” shall be substituted;