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Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically - (09 Jun 2026)

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Madras High Court while setting aside Tamil Nadu Waqf’s Board order declaring 240 year old Dargah as Waqf Property stated that every grave or Dargah is not automatically Waqf property. Existence of a Muslim endowment is required

Tags : KEY WORDS: MADRAS HIGH COURT   WAQF BOARD   MUSLIM ENDOWMENT  

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