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[Cites 0, Cited by 0] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(2) in Delhi Wakf Board Regulations, 1963

(2)In the case of other appeals the Appellate Authority shall consider:
(a)whether the procedure prescribed in these regulations has been complied with, and if not, whether such non-compliance has resulted in failure of justice; and
(b)whether the penalty imposed is excessive, adequate or inadequate, and after such consideration pass such orders as it thinks proper.