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J&K HC: Civil Courts Can Hear Waqf Disputes if Waqf Tribunal Does Not Exist - (15 Jul 2025)

TRUSTS AND SOCIETIES

Jammu & Kashmir High Court has observed that bar on civil court’s jurisdiction under Section 85 of the Waqf Act will not be applicable if there is no Waqf Tribunal for determination of dispute or question relating to waqf property.

Tags : J&K HIGH COURT   WAQF TRIBUNAL   SECTION 85  

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