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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(2) in Punjab Waqf Rules, 2018

(2)The authorized officer shall be required to furnish to the Board, such securities or sureties for such amount, as the Board may specify in that behalf Solvency of sureties shall be got verified by the Tehsildar of the Tehsil concerned at the beginning of each year.