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[Cites 0, Cited by 1] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Wakf Act, 1995

(1)The Chief Executive Officer or any officer of the Board duly authorised by him in this behalf shall, subject to such conditions as may be prescribed, be entitled at all reasonable time to inspect, in any public office, any records, registers or other documents relating to a waqf, or movable or immovable properties which are waqf properties or are claimed to be waqf properties.