Section 45(2)(b) in Uttar Pradesh Muslim Waqfs Act, 1960

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State of Uttar Pradesh - Subsection

Section 45(2)(b) in Uttar Pradesh Muslim Waqfs Act, 1960

(b)all the power and duties which may, under the provisions of this Act, be exercisable or performable by or on behalf of the Board, shall, during the period of suppression, be exercised and performed by the Administrator and such administrator shall be deemed to be the Board for all purposes.

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State of Uttar Pradesh - Subsection

Section 45(2)(b) in Uttar Pradesh Muslim Waqfs Act, 1960