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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in Uttar Pradesh Muslim Waqfs Act, 1960

(2)In the case of any other change in any of the particulars mentioned in section 29, the mutawalli shall, within three months from the date of occurrence of the change, notify such change to the Board.