LexSection 52A — Penalty for alienation of waqf property without sanction of Board.
The Waqf Act, 1995
1 [52A. Penalty for alienation of waqf property without sanction of Board.--- (1) Whoever alienates or purchases or takes possession of, in any manner whatsoever, either permanently or temporarily, any movable or immovable property being a waqf property, without prior sanction of the Board, shall be punishable with 2 [imprisonment] for a term which may extend to two years: Provided that the waqf property so alienated shall without prejudice to the provisions of any law for the time being in force, 3 [be reverted back to the waqf] without any compensation therefor. 4 * * * * * (3) No court shall take cognizance of any offence under this section except on a complaint made by the Board or any officer duly authorised by the State Government in this behalf. 5 * * * * *]Open in Lexace · Ask the AI about this section