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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(1)(b) in Jammu and Kashmir Wakafs Act, 2001

(b)authorize any person in this behalf to hold an inquiry, into any matter relating to a Wakaf and administration thereof and if he is satisfied that there are reasonable ground for believing that the affairs of the Wakaf are being mismanaged, shall take such action thereon as he thinks fit.