Section 21(2)(b) in Uttar Pradesh Muslim Waqfs Act, 1960

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State of Uttar Pradesh - Subsection

Section 21(2)(b) in Uttar Pradesh Muslim Waqfs Act, 1960

(b)refuses to act or is incapable of acting or acts [whether as a President, emmber or otherwise] [Substituted by Section 6(a)(ii) of U.P. Act No. 23 of 1995.] in a manner which the Board, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the waqfs ; or

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State of Uttar Pradesh - Subsection

Section 21(2)(b) in Uttar Pradesh Muslim Waqfs Act, 1960