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Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act - (16 Sep 2026)

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Gujarat High Court held that an inquiry into a shrine’s original religious character does not violate the Places of Worship Act. It upheld Waqf authorities’ finding that the Patan shrine belongs to the Dawoodi Bohra community and approved its renaming.

Tags : WAQF BOARD; RELIGIOUS CHARACTER; PLACE OF WORSHIP ACT  

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