(1)The decision of the Special Officer whether a particular property is or is not Wakaf property shall, subject to any order made by the Appellate Authority on appeal, be final.(2)Any person aggrieved by an order of the Special Officer may prefer an appeal to the Appellate Authority within 30 days from the date of the order and there shall be no further appeal.(3)Notwithstanding anything contained in any law for the time being in force and save as otherwise provided in the Act, no Civil Court shall have jurisdictions to settled, decided or dealt with or to be determined by Special Officer.
