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Wakf Tribunal Has No Supervisory Jurisdiction Over Wakf Boards: Calcutta High Court - (19 Jun 2018)

Calcutta High Court has held that supervisory jurisdiction is not vested with the Wakf Tribunal, and it cannot assume jurisdiction to pass any direction upon the Board of Wakf to dispose of any pending application before it.

Tags : CALCUTTA HIGH COURT   WAKF  

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