The Wakf (Delhi Amendment) Act, 2006

I
I
(TO
BE
PUBLISHED
IN
PART-IV
OF
THE DELHI
GAZETTE-
EXTRAORDINARY)
GOVERNMENT OF NATIONAL CAPITAL
TERRITORY OF
DELHI
(DEPARTMENT
OF
LAW,
JUSTICE
& LEGISLATIVE
AFFAIRS)
gTII
LEVEL,
C-WING,
DELHI
SECRETARIAT,
NEW DELHI
/
No.F.14
(25)/LA-2005
I
LJ/06/2589
NOTIFICATION
Dated:2ih
April,
2006
No.F.14
(25)/LA-2005/
-
The
following
Act
of
Legislative
Assembly
of the National
Capital
Territory
of
Delhi
received
the
assent
of
the
President
oflndia
on
the
24th
April,
2006
and is
hereby
published
for
general
information:-
THEW AKF
(DELHI AMENDMENT)
ACT,
2006
(DELHI
ACT
3
OF
2006)
24th
April,
2006
(As
passed
by
the
Legislative Assembly
of
the National
Capital
Territory
of Delhi
on
the 8th
March,
2006.
An Act
to
amend
the
Wakf
Act,
1995 in
its
application
to
the
National
Capital
Territory
of Delhi.
13E
it
enacted
bf'fneTeg1slatfve
Assembly
of
the
National
Capital
Territory
of
Delhi
in
th;
.....
·-­
Fifty-Seventh
Year
of
the
Republic
of
India
as
follows:
-
/
1.
Short
title,
extent
and
commencement.
-
(I)
This
Act
may
be
called
the
Wakf
(Delhi
Amendment)
Act.
2006.
(2)
It
extends
to
.the
whole
of
the
National
Capital
Territory
of
Delhi.
(3)
It shall
come
into
force
on
the
date
of
its
publication
in
the
official
Gazette.
2.
Insertion
of
new
section
3lA.-ln
the
Wakf
Act.
1995
(43
of
1995),
in
its
application
to
the
National
Capital
Territory
of-
Delhi,
after
section
31,
the
following
section
shall
be
inserted.
namely:
-
"31
A
Prevention
of
disqualification
for
membership
of
Legislative
Assembly
of
National
Capital
Territory
of
Delhi.
-
It
is
hereby
declared
that
the
offices
of
the
Chairperson
or
members
of
the
Board
constituted
for
Union
territory
of
Delhi
shall
not
be
disqualified
..
nd
shall
be
deemed
never
to
have
been
disqualified
for
being
chosen
as,
or
for
being.
a
member
of
the
Legislative
Assembly
of
National
Capital
Territory
of
Delhi."
l?ci?r?
(V
eena
Birl>al)
Secretary (Law,
Justice
&
L.A.)

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