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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2)(d) in Uttar Pradesh Muslim Waqfs Act, 1960

(d)to remove a mutawalli, or appoint a mutawalli and to put the mutawalli so appointed in possession of the waqf property under the provisions of this Act :