Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 22 in Jammu and Kashmir Wakafs Act, 2001 22. Term of Office. - A members of a Tehsil Committee shall hold office for five years and the provisions of section 8 of the Act shall mutatis mutandis apply for determining the term of a member.
