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[Cites 0, Cited by 1] [Section 109(2)] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(2)(i) in The Wakf Act, 1995

(i)the qualifications required to be fulfilled by a person to be appointed as a mutawalli under clause (i) of section 3;(ia) other particulars which the report of the Survey Commissioner may contain under clause (f) of sub-section (3) of section 4;