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[Cites 0, Cited by 0] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(viii) in Delhi Wakf Board Regulations, 1963

(viii)Every mutwalli or Managing Committee or any other person appointed by the Board under Sections 42 and 43 of the Act 29 of 1954 shall pay annually to the Board the Wakf Fee at 5 per cent of the net income of its properties.