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 3] [Entire Act]

Union of India - Section

Section 4 in Durgah Khawaja Saheb Act, 1955

4. The Committee.-

(1)The administration, control and management of the Durgah Endowment shall be vested in a Committee constituted in the manner hereinafter provided.
(2)The Committee shall, by the name of "The Durgah Committee, Ajmer", be a body corporate and shall have perpetual succession and a common seal and shall by the said name sue and be sued through its president.