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 70] [Entire Act]

State of Uttar Pradesh - Subsection

Section 70(2) in Uttar Pradesh Muslim Waqfs Act, 1960

(2)A Tribunal shall consist of one person only, who shall be a judicial Officer of the State Government, not below the rank of a Civil Judge, and who may be appointed as such either by name or by official designation.