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 80] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80(4) in Jammu and Kashmir Wakafs Act, 2001

(4)Notwithstanding anything contained in any law or the time being in force no tenant, lessee, or occupant of the Wakaf property under acquisition shall be entitled to any compensation whatsoever and the whole compensation if any shall be payable to the Chairman, Tehsil Committee exclusively.