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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(2) in Uttrarakhand Waqf Rules, 2017

(2)Where any person who has received notice under Rule 53, desires to be heard in person or through his representative, the Chief Executive Officer shall authorise such hearing in writing and the party may be authorised to produce evidence which he intend to produce in support of the cause shown and the Chief Executive Officer shall fix a date for personal hearing and scrutiny of evidence as he considers appropriate in each case.