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2. Application of the Act.- Save as otherwise expressly provided under this Act, this Act shall apply to all 1[auqaf] whether created before or after the commencement of this Act: Provided that nothing in this Act shall apply to Durgah Khawaja Saheb, Ajmer to which the Durgah Khawaja Saheb Act, 1955 (36 of 1955) applies. 1. Subs. by Act 27 of 2013, s. 2, for "wakfs" (w.e.f. 1-11-2013). 2. Subs. by s. 3, ibid., for "wakf" (w.e.f. 1-11-2013). 3. 1st January, 1996, vide notification No. S.O. 1007 (E), dated 27th December, 1995, see Gazette of India, Extraordinary, Part II, sec. 3(ii). 4. Ins. by s. 5, ibid. (w.e.f. 1-11-2013). 5. Subs. by s. 5, ibid., for clause (g) (w.e.f. 1-11-2013).    |
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