Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Jammu-Kashmir - Subsection Section 54(1) in Jammu and Kashmir Wakafs Act, 2001 (1)An appeal shall lie from an order of the Chairman, Tehsil Committee made in respect of any Wakaf premises to the appellate authority within 30 days of the order.
