Section 43 — Auqaf registered before the commencement of this Act deemed to be registered.

43. 2 [Auqaf] registered before the commencement of this Act deemed to be registered. --Notwithstanding anything contained in this Chapter, where any 1 [waqf] has been registered before the commencement of this Act, under any law for the time being in force, it shall not be necessary to register the 1 [waqf] under the provisions of this Act and any such registration made before such commencement shall be deemed to be a registration made under this Act.

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