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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(4) in Jammu and Kashmir Wakafs Act, 2001

(4)The Council shall in granting sanction for the making or renewal of lease under this section review the terms and conditions on which the lease is proposed to be granted or renewed and make its approval subject to the revision of such terms and conditions in such manner as it may direct.