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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(2) in Himachal Pradesh Waqf Rules, 2016

(2)The Chief Executive Officer shall record the summary of the evidence tendered before him and pass order as provided in sub-section (1) of section 54 in Form HPWB-XIX. The summary of such evidence and any relevant document file before him shall form part of the record of the proceedings before the Tribunal.