The Haryana Public Wakfs (Extension of Limitation) Act, 1982 (11 of 1982)

Wed. Na, HW/CEli
3/papana eobernmenteaptte
EXTRAORDINARY
C Cart el HicAna
Publ i shedby Authorty
M t
CHANDIGARH, FRIDAY, JUNE 11, 1932
(JYAISTHA 21, 1904 SAICA)
LEGISLATIVE SUPPLEMENT
CONTENTS
Pages
Part I Acts
The Haryana Public Wakfs (Extension of Limita-
tion) Act, 1982 49
(Haryana Act 11 of 1982)
Part II Ordinances
Nil
Part III Delegated Legislation
Nil
PartIV Correction slip, republications and replacements
Nil
Price 60 Paise (1xxiv

HARYANA GOVT GAZ. (EXTRA.), JUNE 11, 1982 49
(JYST. 21, 1904 SAICA)
PART I
LEGISLATIVE DEPARTMENT
NotMutton
The 11111 June, 1982
No. Leg. I3/82.—The following Actof the L•egislatur eof the
State of Haryana received the assent of the President of India on
'the 29th May, 1982, and is hereby published for general information:—
Haryana Act No. 11 of 1982
THE HARYANA PUBLIC WAICFS (EXTENSION OF
LIMITATION) ACT, 1982
AN
ACT
/
to extend the period of limitationhi certain cases for suits to recover possession
• of immovable property forming part of public wakfs.
BE it enacted by the Legislature of the State of Haryana in the Thirty-
third Year of the Republic of India as follows :-
1. (1) This Act may be called the Haryana Public Wakfs (Extension of ShorttickLimitation) Act, 1982. and extent,
(2) It extends to the whole of the State of Haryana.
2. In this Act, "public wakf" means the permanent dedication bya Definition.person professing Islam of any immovable property for any purpose recog-
nised 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 Extension of
00 in article 64 or 65 of the Schedule to the Indian Limitation Act, 1963,forP.4110d . of
c e r t a in li n ii t s0inc:possession of any immovable property forming part of a public wakf or any iS Sinterest therein has been dispossessed, at any time after the 14th day of August, for suitsto
1947, and before the 7th day of May, 1954, or,as the case may be, thepos- recover
session of the defendant in such a suit has become adverse to such person at P.,_o sse asi on  of
any time during the said period, then, notwithstanding anything contained inn' ; ' rn. vrat,,,11. _
the said Act, the period of limitation in respect of such a suit shall extend upto 71;firsiiiiitof
the 31st day of December, 1985. public mak
R. K. GTJPTA,
Joint Secretary toGovernment, Haryana,
Legislative Department.
5253 a (H)—Govt. Press, TIT., CH.

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