Section 2(1)(r) in Uttrarakhand Waqf Rules, 2017

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State of Uttarakhand - Subsection

Section 2(1)(r) in Uttrarakhand Waqf Rules, 2017

(r)"waqf premises" means -

(i)any premises dedicated by a person of movable or immovable property orally or by an instrument in writing and used for any purpose recognised by Muslim law as pious, religious or charitable;

(ii)premises notified as waqf property in the Official Gazette; or

(iii)premises registered as waqf in the Register of auqaf maintained by the Board; or

(iv)property treated as waqf by user;

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State of Uttarakhand - Subsection

Section 2(1)(r) in Uttrarakhand Waqf Rules, 2017