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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(8) in Uttrarakhand Waqf Rules, 2017

(8)If the waqf property is not vacated within fifteen days of the receipt of the order under sub-rule (6), the Chief Executive Officer may make an application before the Tribunal for grant of order of eviction under sub-section (3) of Section 54 of the Act for removing such encroachment and deliver possession of the waqf property to the Board or the mutawalli.