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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(2)(xxiia) in The Wakf Act, 1995

(xxiia)the terms and conditions of appointment including the salaries and allowances payable to the Chairman and other members other than persons appointed as ex officio members under sub-section (4A) of section 83;the procedure which the Tribunal shall follow under sub-section (6) of section 83;