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Ker. HC: Even after Constitution of Waqf Tribunal, Civil Court Can Execute Decree Over Waqf Dispute - (06 Nov 2024)

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Kerala High Court has held that even after the constitution of the Waqf Tribunal, the Civil Court does not cease to have jurisdiction to execute the decree passed by the Civil Court in respect of a waqf dispute or to execute a decree passed by the Waqf Tribunal.

Tags : KERALA HIGH COURT   WAQF TRIBUNAL   WAQF DISPUTE  

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