Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(1)Each respondent intending to contest the application, shall file in triplicate the reply to the application and the document relied upon with the Registry within one month of the service of notice of the application on him.