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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(2) in Uttrarakhand Waqf Rules, 2017

(2)The proposed scheme shall contain the following details, namely -
(a)name of the waqf;
(b)address;
(c)whether under the management of the mutawalli/managing committee or under the direct management of the Board;
(d)details of the scheme/proposal;
(e)expenditure involved;
(f)income to be generated.