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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(2) in Uttar Pradesh Muslim Waqfs Act, 1960

(2)If such payment is not made within the period mentioned above, the sum payable may, on a certificate issued by the Board after affording the person concerned an opportunity of being heard, the recovered in the manner provided in section 83.