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] [Section 50] [Entire Act] State of Himachal Pradesh - Subsection Section 50(1) in Himachal Pradesh Waqf Rules, 2016 (1)The Board shall forward the details of all the properties entered in the register of auqaf to the concerned land record officer having jurisdiction of the property.
