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 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5) in Jammu and Kashmir Wakafs Act, 2001

(5)If during any such inquiry, any dispute arises as to whether a particular Wakaf is a Wakaf within the meaning of the Act and there are clear indications in the deed of Wakaf as to its nature, the dispute shall be decided on the basis of such deed.