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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(8) in Uttar Pradesh Muslim Waqfs Act, 1960

(8)Any person aggrieved by an order of the Board under subsection (7) may, by application within 90 days from the date of that order, refer the dispute to the Tribunal which shall give its decision thereon.