Section 3(3)(b) in The Mussalman Wakf Act, 1923

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Union of India - Subsection

Section 3(3)(b) in The Mussalman Wakf Act, 1923

(b)in the case of a wakf such as is described in section 3 of the Wakf Validating Act, 1913 (6 of 1913), the person creating the wakf or any member of his family or any of his descendants is at the commencement of this Act alive and entitled to claim any benefit thereunder, the statement referred to in sub-section (1) shall be furnished, in the case referred to in clause (a), within six months of the date on which the wakf is created or, if it has been created by a written document, of the date on which such document is executed, or, in the case referred to in clause (b), within six months of the date of the death of the person entitled to such benefit as aforesaid, or of the last survivor of any such persons, as the case may be.

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Union of India - Subsection

Section 3(3)(b) in The Mussalman Wakf Act, 1923