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

State of Himachal Pradesh - Subsection

Section 63(5) in Himachal Pradesh Waqf Rules, 2016

(5)If any person fails to comply with the order of eviction passed by the Tribunal within forty five days of the service of the order, the Chief Executive Officer shall refer the matter to the Executive Magistrate of the area in Form HPWB XX.