Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(4) in Punjab Waqf Rules, 2018

(4)Before deciding any application, the Tribunal shall intimate the parties, the date and place of hearing of the application by sending a notice in this regard through Registered Post with acknowledgment due:Provided that the Tribunal may, after considering all aspects of the application, and after hearing the applicant or his authorized representative, dismiss the application, without sending notice to the respondent.