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[Cites 0, Cited by 9] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(n) in The Wakf Act, 1995

(n)to investigate and determine the nature and extent of waqf and waqf property, and to cause, whenever necessary, a survey of such waqf property;
(na)to determine or cause to be determined, in such manner as may be specified by the Board, market rent of the waqf land or building;