Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64(5)] [Section 64] [Entire Act]

State of Himachal Pradesh - Subsection

Section 64(5)(c) in Himachal Pradesh Waqf Rules, 2016

(c)where any erection or work or any waqf premises is found locked,the lock may be broken or any door, gate or any other barrier caused to be opened in the presence of witnesses and an inventory of the articles found in the premises shall be prepared in the presence of the two witnesses before affixing the seal in the manner aforesaid.