LexSection 3E — Bar of declaration of any land in Scheduled or Tribal area as waqf.
The Waqf Act, 1995
1 [ 3E. Bar of declaration of any land in Scheduled or Tribal area as waqf.--- Notwithstanding anything contained in this Act or any other law for the time being in force, no land belonging to members of Scheduled Tribes under the provisions of the Fifth Schedule or the Sixth Schedule to the Constitution shall be declared or deemed to be waqf property.]Open in Lexace · Ask the AI about this section