The Haryana Public Wakfs (Extension of Limitation) Act, 1974 (4 of 1975)

1975 : Haryana Act 4 1 PUBLrC WAKFS 
(EXTENSION OF LIMITATION) 
THE HARYANA PUBLIC WAKFS (EXTENSION OF 
LIMITATION) ACT, 1974 
(HARYANA Am N0.4 OF 1975) 
TABLE OF CONTENTS 
Sections 
1. Short tide and exlent. 
2. Definition. 
3. Exlension of period of limi~ation in certain cases for suik 
ro recover possession of immovable property forming 
part of public wah-fs. 
1975 : Haryana Act 4 ] PUBLIC WAKFS 
(EXTENSION OF LIMITATION) 
'THE HARYANA PUBLIC WAKFS (EXTENSION OF 
LMTATION) ACT, 1974 
[Received the assent of the President of India or1 rhe 
17th Janrrary, 1975, and first published in Haryaao 
Governnreni Guzefte (Extmmrdinary), Legtskrtive 
Srrpplement Pu1-t J of January 23, 1975. J 
to extend the period of limitation in certain cases for suits to 
recover possession of immovable property forming 
part of public wakfs. 
Be it enacred by the Legislature of the State of Haryana in the 
Twenty-fifth year of the Republic of Tndia as follows :- 
4 
Whether repeated or 
otherwise affected by 
legisbrion 
1 
Year 
1975 
1. (I) This Act may be called the Haryaua Public Wakfs Short titleand 
(Extension of Limitation) ~ct, 1974. extent. 
(2) It extends to the whole of the State of Haryana. 
2 
No. 
4 
2. In this Act, "public wakf' means the permanent dedication by DeTmjtion. 
a person professing Islm of any Immovable property for any purpose 
recognised by Muslim Law as a public purpose of a pious, religious or 
3 
Short title 
The Haryana Public 
W~kfs (Extension or 
Limitation) Acb 1974 - 
ch~lablc nature. 
1. For Statement of Objects and Reasons, see Harynna Governrneni Gazerfe 
(Extrautdinary), datcd thc 21st November, 1974, page 1604. 
Extension of 
period of 
limitation in 
certain cuss 
for suits to 
recover 
pusscssion of 
immovable 
ProPerty 
forming part of 
pubIic wakfs. 
PUBLIC WAKFS I1975 : Haryana Act 4 
(EXTENSION OF LIMITATION) 
3. Where a pelson entitled to instibte a suit of the description 
referred to in articlc 64 or 65 of the Schedule to the Indian Limitation Act, 
1963, for possession of any immovable property forming part of a public 
wakf or any interest therein has been dispossed, at any time after [he 14th 
day of Augus t, 1947, and before the 7th day of May, 1954, or, as the case 
may be, the possession of the defendant in such a sui t has become adverse 
to such-person at any time during the said period, then, notwithstanding 
any -thing contained in the said Act, the period of limitation in respect of 
such a suit shali exlcnd up to the 31st day of December, 1975. 

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