The Haryana Public Wakfs (Extension of Limitation) Act, 1991 (11 of 1992)

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THE  HARYANA  PUBLIC  WAKFS  (EXTENSION  OF  LIMITATION)
ACT, 1991
(HARYANA  ACT  NO. 11 OF 1992)
Table of Contents
Sections:
1. Short title and extent.
2. Definition.
3. Extension of period of limitation in certain cases for suits to recover
possession of immovable property forming part of public wakfs.
 PUBLIC W AKFS (EXTENSION OF LIMITATION)[1992 : Hr. Act 11
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1THE  HARYANA  PUBLIC  WAKFS  (EXTENSION  OF  LIMITATION)
ACT, 1991
(HARYANA ACT NO. 11 OF 1992)
(Received the assent of the President of India on the 12th February, 1992
and was first published in the Haryana Government Gazette (Extraordinary),
Legislative Supplement Part-1 of the 9th March, 1992.)
12 3 4
Year No. Short title Whether repealed or otherwise
affected by Legislation
1992 11 The Haryana Public —
Wakfs (Extension of
Limitation) Act, 1991
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 Forty-
second Year of the Republic of India as follows:-
 1. (1) This Act may be called the Haryana Public Wakfs (Extension of
Limitation) Act, 1991.
(2) It extends to the whole of the State of Haryana.
  2. In this Act, “public wakfs” 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 wakfs 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 upto the 31st day of
December, 2000.
  PUBLIC WAKFS (EXTENSION OF LIMITATION)1992 : Hr. Act 11]
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 28th February, 1991, Page 501.
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