Section 11(d) in Jammu and Kashmir Wakafs Act, 2001

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State of Jammu-Kashmir - Subsection

Section 11(d) in Jammu and Kashmir Wakafs Act, 2001

(d)direct :-

(i)the utilization of the surplus income of a Wakaf consistent with the objects of the Wakaf ;

(ii)in what manner the income of Wakaf be utilized, the objects of which are not evident from any written instrument ;