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[Cites 0, Cited by 8] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4) in The Wakf Act, 1995

(4)The Board shall, after duly considering such cause as may be shown in pursuance of notice issued under sub-section (3), pass such orders as it may think fit and the order so made by the Board, shall be final, unless it is revoked or modified by a Tribunal.