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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(3)In the absence of the Registrar, any other officer to whom the powers and functions of the Registrar are delegated by the Chairman of the Tribunal, as the case may be, may exercise the powers and functions of the Registrar.