The Haryana Public Wakfs (Extension of Limitation) Act, 1987 (10 of1988)

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THE  HARYANA  PUBLIC  WAKFS  (EXTENSION  OF  LIMITATION)
ACT,  1987
(HARYANA ACT NO. 10 OF 1988)
Table of Contents
Sections:
1. Short title and extent.
2. Definition.
3. Extention of period of limitation in certain cases for suits to recover
possession of immovable property forming part of public wakfs.
1988 : Hr. Act 10]PUBLIC W AKFS (EXTENSION OF LIMITATION)
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1THE HARYANA PUBLIC WAKFS (EXTENSION OF LIMITATION)
ACT, 1987
(HARYANA  ACT  NO.  10  OF  1988)
(Received the assent of the President of India on the 17th March, 1988 and
was first published in the Haryana Government Gazette (Extraordinary), Legislative
Supplement Part 1 of the 29th March, 1988.)
12 3 4
Year No. Short title Whether repealed or otherwise
affected by Legislation
1988 10 The Haryana Public
Wakfs (Extension of
Limitation) Act, 1987
AN
ACT
to extend the period of limitation in 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-eighth
Year of the Republic of India as follows:-
1. (1) This Act may be called the Haryana Public Wakfs (Extension of
Limitation) Act, 1987.
(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 recognized 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, 1990.
1988: Hr. Act 10] PUBLIC W AKFS (EXTENSION OF LIMITATION)
Short title and
extent.
Definition.
Extension of
period of
limitation in
certain cases for
suits to recover
possession of
immovable
property forming
part of public
wakfs.
1 For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary),
dated the 17th December, 1987, Page 1948.
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