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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(2)(b) in Jammu and Kashmir Wakafs Act, 2001

(b)directing that such property, building or place be used for religious purpose or instruction as before, or if such use is not possible be utilized for any other purpose specified in the Act.