Section 12(1)(iv) in Uttar Pradesh Muslim Waqfs Act, 1960

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State of Uttar Pradesh - Subsection

Section 12(1)(iv) in Uttar Pradesh Muslim Waqfs Act, 1960

(iv)[ three members, one of whom shall be a mutawalli of a waqf to which this Act applies having an annual income of not less than [rupees three thousand] [Section 3(1)(ii) of U. P. Act no. 3 of 1970.], one shall have knowledge or practical experience in respect of finance and administration, and the third shall be an Alim, to be co-opted by [the members referred to in the foregoing clauses] [Substituted by section 3 (i) (c) of U. P. Act no. 18 of 1972.] ;]

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State of Uttar Pradesh - Subsection

Section 12(1)(iv) in Uttar Pradesh Muslim Waqfs Act, 1960