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State of Jammu-Kashmir - Section

Section 32 in Jammu and Kashmir Wakafs Act, 2001

32. Delegation of powers.

- A Tehsil Committee may by a general or special order in writing delegate to the Chairman or any other member or to the Secretary or any other officer or servant of the Tehsil Committee, subject to the such conditions and limitations, if any, as may be specified in the order, such of its powers and duties under the Act as it may deem necessary.