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State of Jammu-Kashmir - Section

Section 62 in Jammu and Kashmir Wakafs Act, 2001

62. Bar on jurisdiction of Civil Courts.

- Notwithstanding anything contained in any other law for the time being is force, no suit or other legal proceedings shall lie in any Civil Court or tribunal in respect of any dispute, question or other matter relating to the title of any Wakaf or Wakaf property or any other matter which is required by, or under, this Act to be determined by the authorities under the Act.