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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(11) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(11)Any applications before the Tribunal relating to suits against the Board which do not comply with the mandatory provisions of two months notice under Section 89 of the Act shall be summarily dismissed.