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Kar. HC: Challenge to Order of Waqf Board Must be Made Within 90 from the Date of Order - (02 Apr 2024)

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Karnataka High Court has held that a revision petition challenging the order passed by the Waqf Board should be made within ninety days from the date on which the order was passed.

Tags : KARNATAKA HIGH COURT   REVISION PETITION   WAQF BOARD   NINETY DAYS  

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