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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

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

(h)"encroachment" in relation to any waqf premises means occupation by any person of the waqf premises without authority for such occupation, and includes the continuance in occupation by any person of the waqf premises after the lease or transfer authorising such occupation has expired or has been terminated for any reason whatsoever;