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Supreme Court: Service Inam Land Attached to a Mosque Constitutes Waqf Property and is Inalienable - (27 Apr 2026)

TRUSTS AND SOCIETIES

Supreme Court observed that “It is undisputed and settled that lands granted as service inam for religious or charitable purposes partake the character of endowed property and are impressed with a public or religious trust, thereby restricting their alienability.”

Tags : MOSQUE; WAQF PROPERTY; SERVICE INAM  

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