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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Wakf Rules, 2000

5. Particulars to be included in the list of wakfs to be published by the Board under sub-section (2) of Section 5 and clause (iii) of sub-section (2) of Section 109.

- The list of Wakfs published under subsection (2) of Section 5 of the Act, shall be as in the Annexure.