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Cal. HC: Without Prior Sanction of Waqf Board, Mutthwali Cannot Enter into Lease of Waqf Property - (03 Aug 2024)

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Calcutta High Court has held that the property concerned is a Waqf property and as has been held that once a Waqf it is always a Waqf and as on date without the prior sanction of the Waqf Board the Mutthwali can never enter into lease of the Waqf property.

Tags : CALCUTTA HIGH COURT   WAQF PROPERTY   WAQF BOARD  

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