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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(3) in Jammu and Kashmir Wakafs Act, 2001

(3)The Chairman, Tehsil Committee shall cause the notice to be served by having it affixed on the outer door of some other conspicuous part of the Wakaf premises, and in such other manner as he may deem fit, whereupon the notice shall be deemed to have been duly given to all persons concerned.