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[Cites 0, Cited by 0] [Section 4(ix)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(ix)(a) in The Waqf (Amendment) Act, 2025

(a)in the opening portion, for the words “any person, of any movable or immovable property”, the words “any person showing or demonstrating that he is practising Islam for at least five years, of any movable or immovable property, having ownership of such property and that there is no contrivance involved in the dedication of such property,” shall be substituted;