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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttarakhand - Subsection

Section 61(4) in Uttrarakhand Waqf Rules, 2017

(4)In case the Chief Executive Officer is of the opinion that the return submitted under sub-rule (2) is incorrect or false in any material particular, or the contents of such return do not comply with the provisions of the Act or the rules made or any order issued by the Board, he may, call upon the mutawalli to show cause within the time specified in the notice as to why such assessment of the return shall not be revised.