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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(2)(xiii) in Jammu and Kashmir Wakafs Act, 2001

(xiii)the manner in which an inquiry may be held by the Chairman, Tehsil Committee with regard to Wakafs which appear to have ceased to exist or in relation to buildings, or other places which were being used for religious purposes or institution or for charity, and have ceased to be used for that purpose ;