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Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act - (11 Sep 2026)

TRUSTS AND SOCIETIES

Gujarat High Court held that a Muslim trust registered under the Bombay Public Trust Act is deemed a waqf under Section 43 of the Waqf Act. It rejected reliance on a 2011 CEO decision, noting no inquiry under Section 40 was shown to have been conducted.

Tags : MUSLIM TRUST; BOMBAY PUBLIC TRUST ACT; WAQF ACT  

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