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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(1)In the case of death of a party during the pendency of the proceedings before the Tribunal, the legal representatives of the deceased party or his successor in office may apply within ninety days of the date of such death for being brought on record as necessary parties.