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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(3) in Uttrarakhand Waqf Rules, 2017

(3)The Chief Executive Officer may hear the parties, receive all such evidence as may be produced by them, take such further evidence, if any, as he thinks necessary in the facts and circumstances of each case, record summary of the evidence tendered before him and the summary of such evidence and any relevant documents filed before him shall form part of the records of the proceeding.