Section 39(c)(4) in The Waqf (Amendment) Act, 2025

[Cites 0, Cited by 0] [Section 39(c)] [Section 39] [Entire Act]

"(4)Every Tribunal shall consist of three members—

(a)one person, who is or has been a District Judge, who shall be the Chairman;

(b)one person, who is or has been an officer equivalent in the rank of Joint Secretary to the State Government—member;

(c)one person having knowledge of Muslim law and jurisprudence—member:

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