Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 39 in Jammu and Kashmir Wakafs Act, 2001 39. Delegation. - Save as otherwise expressly provided in the Act, the Chairman of a Tehsil Committee shall exercise such other powers and performs such other duties as may be assigned to him by the Government or delegated to him by the Council under the Act.
