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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(5) in Jammu and Kashmir Wakafs Act, 2001

(5)The Tehsil Committee, shall be a body corporate having perpetual succession and common seal with power to acquire and hold the property notwithstanding anything contained to the contrary in any law for the time being in force and shall by the said name sue and be sued.