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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(1) in Jammu and Kashmir Wakafs Act, 2001

(1)No lease of land or other immovable property belonging to any Wakaf shall be valid, notwithstanding anything contained in the deed or instrument of Wakaf or in, any other law for the time being in force, unless previous permission of the Council has been obtained in writing.