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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(2) in Himachal Pradesh Waqf Rules, 2016

(2)On receipt of the details of properties entered in the register of auqaf the land record office shall either make necessary entries in the land record or communicate, within a period of six months from the date of receipt of communication from the Board and convey its objection to the Board.