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State of Punjab - Section

Section 6 in Punjab Waqf Rules, 2018

6. Conditions and restrictions for transferring property [Section 13(3)].

- The Board shall have power to transfer its property, referred to in sub-section (3) of section 13, subject to the conditions and restrictions that the transfer proceeds of such transfer shall be utilized for the acquisition of property by the Board, and the property so acquired, shall be utilized for the purpose, recognized by Muslim Law as pious, religious or charitable