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] [Section 52] [Entire Act] State of Uttarakhand - Subsection Section 52(4) in Uttrarakhand Waqf Rules, 2017 (4)The requisition to the Collector shall be drawn by the Chief Executive Officer in Form 22 and sent to the Collector of the respective district through special messenger or by registered post with acknowledgment due.
