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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(6) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(6)The Tribunal may permit the parties to amend the pleadings in the same manner as provided under Order VI, Rule 17 of the Code of Civil Procedure, 1908 (Central Act V of 1908).