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107. Act 36 of 1963 not to apply for recovery of 1[waqf] properties.- Nothing contained in the Limitation Act, 1963 shall apply to any suit for possession of immovable property comprised in any 1[waqf] or for possession of any interest in such property. 1. Subs. by Act 27 of 2013, s. 4, for "wakf" (w.e.f. 1-11-2013). 2. Subs. by s. 4, ibid., for "wakfs" (w.e.f. 1-11-2013). 3. Subs. by s. 55, ibid., for "after consultation with the Government" (w.e.f. 1-11-2013).    |
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