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State of Tamilnadu - Section

Section 15 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

15. Adjournment of hearing.

- The Tribunal may if sufficient cause is shown at any stage of proceedings grant time to the parties or any of them and adjourn the hearing of the application. The Tribunal may make such order as it thinks fit with respect to the costs occasioned by the adjournment.