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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(6) in Uttrarakhand Waqf Rules, 2017

(6)If the person against whom an order under sub-section (2) of Section 52 of the Act is issued, prefers an appeal to the Tribunal under sub-section (4) of the said section, he shall send a copy of the memorandum of appeal to the Collector immediately on the day of filing the appeal and the Collector shall arrange for its defence and shall also give intimation of such appeal to the Board.