Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Himachal Pradesh - Subsection Section 52(5) in Himachal Pradesh Waqf Rules, 2016 (5)In the case of occupation on waqf premises, the inquiry officer shall seek legal documents authorizing him to occupy the premises.
