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Allahabad High Court Directs Centre, State to Decide Plea for One Muslim Wakf Board in UP - (20 Nov 2019)

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Allahabad High Court has directed the Central and State Governments to consider and decide the representation of a Petitioner for constituting one Muslim Wakf Board for the entire Utter Pradesh, in accordance with law after complying with the necessary provisions of Wakf Act, 1995.

Tags : ALLAHABAD HIGH COURT  WAKF  

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