Section 45(2)(b) in Jammu and Kashmir Wakafs Act, 2001

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(2)(b) in Jammu and Kashmir Wakafs Act, 2001

(b)require, all persons concerned, that is to say all persons who are, or may be, in occupation of or claim interest in the Wakaf property,-

(i)to show cause, if any, against the proposed order on or before such date as is specified in the notice, being a date not earlier than seven days and not more than twelve days from the date of issue thereof ; and

(ii)to appear before the Chairman, Tehsil Committee on the date specified in the notice along with the evidence which they intend to produce in support of the cause shown, and also for personal hearing, if such hearing is desired.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 45(2)(b) in Jammu and Kashmir Wakafs Act, 2001