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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(7)(viii) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(viii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices and for extending the time for filing such applications, to grant time not exceeding 30 days for filing a reply or rejoinder if any, and to place the matter before the Tribunal for appropriate orders after the expiry of the aforesaid period;