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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(1) in Himachal Pradesh Waqf Rules, 2016

(1)Every application shall set forth a clear statement of facts concisely and under distinct and separate heads of application on which the application has been filed and such ground of facts of the application and relief claimed therein, shall be numbered consecutively.