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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Himachal Pradesh - Subsection

Section 92(2) in Himachal Pradesh Waqf Rules, 2016

(2)The Chairperson or the Chief Executive Officer shall be competent to appoint an advocate to file or defend a suit, writ, appeal or any other proceedings connected with a waqf matter/property before the Tribunal/Court or any other authority.