In section 6 of the principal Act,-(a)in sub-section (1),-(i)after the words “Sunni waqf”, the words “or Aghakhani waqf or Bohra waqf” shall be inserted;(ii)the words “and the decision of the Tribunal in respect of such matter shall be final” shall be omitted;(iii)in the first proviso, for the words “one year”, the words “two years” shall be substituted;(iv)for the second proviso, the following proviso shall be substituted, namely:-“Provided further that an application may be entertained by the Tribunal after the period of two years specified in the firstproviso, if the applicant satisfies the Tribunal that he has sufficient cause for not making the application within such period:”;(b)in sub-section (3), for the words “Survey Commissioner”, the word “Collector” shall be substituted.
