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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in Jammu and Kashmir Wakafs Act, 2001

(1)The Government may, by notification in the Government Gazette, appoint for the State, one or more Special Officer, as may be necessary, for the purpose of making a survey Wakafs in any area in which the Act is in force.