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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(3) in Uttrarakhand Waqf Rules, 2017

(3)The proposal of the mutawalli or the managing committee or the applicant shall be considered by the Board who shall accord approval to the scheme with such modifications as it may deem fit and shall communicate the same within fifteen days to the mutawalli/ managing committee or the applicant.