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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(2) in Jammu and Kashmir Wakafs Act, 2001

(2)Where any erection or work of any Wakaf premises in which any work or erection is carried on has been sealed the Chairman, Tehsil Committee may, for the purpose of demolishing such erection or work in accordance with the provision of the Act, order such seal to be removed.