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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(3) in Himachal Pradesh Waqf Rules, 2016

(3)If the waqf property is not vacated within 15 days of the receipt of the notice in Form HPWB XIX, the Chief Executive Officer may make application before the Tribunal for grant of order of eviction for removing such encroachment and deliver possession of the waqf property to the Board or the mutawalli.