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[Cites 0, Cited by 0] [Section 21(f)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(f)(10) in The Waqf (Amendment) Act, 2025

(10)No suit, appeal or other legal proceeding for the enforcement of any right on behalf of any waqf which have not been registered in accordance with the provisions of this Act, shall be instituted or commenced or heard, tried or decided by any court after expiry of a period of six months from the commencement of the Waqf (Amendment) Act, 2025: