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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(2) in Jammu and Kashmir Wakafs Act, 2001

(2)No interest, right or title shall be created in favour of any person, notwithstanding anything contained in any other law for the time being in force, on account of his being is possession of Wakaf property whether authorized or not and there shall be no adverse possession in respect of Wakaf property.