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[Cites 0, Cited by 3] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Wakf Act, 1995

(1)With a view to examining whether, by reason of any failure or negligence on the part of a mutawalli in the performance of his executive or administrative duties, any loss or damage has been caused to any waqf or waqf property, the Chief Executive Officer or any other person authorised by him in writing with the prior approval of the Board, ***, may inspect all movable and immovable properties, which are