LexSection 85 — Bar of jurisdiction of civil courts.
The Waqf Act, 1995
No suit or other legal proceeding shall lie in any 1 [civil court, revenue court and any other authority] in respect of any dispute, question or other matter relating to any 2 [waqf], 2 [waqf] property or other matter which is required by or under this Act to be determined by a Tribunal.Open in Lexace · Ask the AI about this section