Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Bihar - Subsection

Section 216(j) in Civil Court Rules of the High Court of Judicature at Patna

(j)Cases under the [Mussalman Wakf Act, 1923 (XLII of 1923)] [Now, see Waqf Act, 1995.], and applications for the sanction required by the Muhammadan Law for the transfer of Wakf property.