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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(3) in Jammu and Kashmir Wakafs Act, 2001

(3)The Chairman, Tehsil Committee shall cause every order made under sub-section (1), or as the case may be under subsection (2), to be affixed on the outer door, or some other conspicuous part of the Wakaf premises.