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 1] [Entire Act] State of Jammu-Kashmir - Section Section 31 in Jammu and Kashmir Wakafs Act, 2001 31. Secretary of the Committee. - The Naib-Tehslidar of the Niabat wherein the office of the Tehsil Committee is situated shall be the ex officio Secretary of the Committee.
