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

State of Jammu-Kashmir - Subsection

Section 53(2) in Jammu and Kashmir Wakafs Act, 2001

(2)The order in any case passed by Chairman, Tehsil Committee under this Act, shall be deemed to be decree of the Civil Court within the meaning of section 2 (2) of the Code of Civil Procedure, Samvat 1977.