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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(8) in Rajasthan Muslim Wakf Regulations, 1964

(8)He shall note whether there is any surplus income, and whether any provision of the wakf deed has become inoperative or impossible of execution on account of change of conditions, and if so, in what manner such surplus and lapsed amounts may be spent in the best interests of the wakf.