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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1) in Jammu and Kashmir Wakafs Act, 2001

(1)A Tehsil Committee may on its own motion or on an application made to it collect information regarding any property which it has reason to believe to be a Wakaf property and if any question arises whether a particular property is Wakaf property or not it may after making such inquiry as may deem fit decide the question.