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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(1)(c) in Jammu and Kashmir Wakafs Act, 2001

(c)bring or keep any cattle or other animal, on, or against, or in front of any Wakaf premises, without the sanction in writing of Council or Chairman, Tehsil Committee.