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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(7)(iii) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the application has not been served are adequately and sufficiently represented by the respondents on whom notice of the application has been served.