The Haryana Public Wakfs (Extension of Limitation) Act, 1978 (27 of 1978)

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EXTRAORDiNARY
CHANDMAX11, NVEDNESIUT, NOVEMBER 15, 1978
(KARTIKA 24, 190* SAIA)
Publicised by Aut hori ty
C ) of paryarta
Part I
LRCIISLATIVESUP PLEM Off
CONTENTS
Acts
The Haryana Public Wald's (Extension of
Limitation) Act, 1978.
(141rYattaAct No. 27 of 1978)
Part II Ordinances
The Haryana Urban (Control of Rent and
Eviction) Second Arn.3nsinient Ordinance, 197 8
(fintr4na Ordinance No. 6 of 1972)
Part III Delegated Legislation
Nil
Correction Slips, Repablicatioss and Replacements
Nil
at IV
t w l i t a f t = = . 1 '
0
Pages
• 1 1 ,
81
15
Price 60 ,Paise ( cxxxvi )

HARYANA GOVT GAZ. (EXTRA.), NOV. 15, 1978 81
(KRTK. 24, 1900 SAKAI
PART
LEGISLATIVE DEPARTMENT
Notification
The 15th November, 1978
No. 32-Leg./78.—The following Act of the Legislature of the State of
Haryana received the assent of the President of India on the 4th November,
1978 and is hereby published for general information :—
Haryana Act No. 27 of 1978
THE HARYANA PUBLIC WAKFS (EXTENSION OF LIMITATION
ACT, 1978
A N
ACT
to extend the period of limitation in certain cases for suits to recover possession
of immovable property forming part of public wakfs.
BEit enacted by the Legislature of the State of Haryana in the Twenty-
ninth Year of the Republic of India as follows :-
1. (1) This Act may be called the Haryana Public Wakfs (Extension
of Limitation) Act, 1978.
(2) It extends to the whole of the State of Haryana.
2. In this Act, "public wakf" means the permanent dedication by a
person professing Islam of any immovable property for any purpose recognised
by Muslim Law as a public purpose of a pious, religious or charitable
nature.
3. Where a person entitled to institute a suit of the description referred
to in article 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 dispossessed, at any time after the 14th day of
August, 1947, and before the 7th day of May, 1954, or, as the case may be, the
possession of the defendant in such a suit has become adverse to such person
at any time 'during the said period, then, notwithstanding anything contained
in the said Act, the period of limitation in respect of such a suit shall extend
up. to the 31st day of December, 1980.
B. S. YADAV,
Secretary to Government, Haryana,
Legislative Department.
Short title and
extant.
Definition.
Extension of
period of limita-
tion in certaincases for suits to
recover posses.
sion of immova-
ble property
forming part of
public wakfs.

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