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Rajasthan HC: Only Waqf Tribunal Can Adjudicate Disputes Related to Masjid - (24 Feb 2025)

TRUSTS AND SOCIETIES

Raj. HC has observed that Masjid comes within the definition of 'Waqf' and once the suit property is Waqf, any dispute in respect of the Waqf property is to be adjudicated by the Waqf Tribunal only and not by any other court including civil court in view of the bar under Section 85 of the Waqf Act.

Tags : RAJASTHAN HIGH COURT   WAQF TRIBUNAL   MASJID  

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