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State of Punjab - Section

Section 56 in Punjab Waqf Rules, 2018

56. Constitution of Tribunals, etc. [Section 83].

- The State Government shall, by notification in the Official Gazette, constitute as many Tribunals as it may think fit, for the determination of any dispute, question or other matter relating to a waqf or waqf property, eviction of tenant or determination of rights and obligations of the lessor and the lessee of such property, under the Act and define the local limits and jurisdiction of such Tribunals in accordance with the provisions of section 83.