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[Cites 0, Cited by 32] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Wakf Act, 1995

(1)The State Government may, by notification in the Official Gazette, appoint for the State a Survey Commissioner of Auqaf and as many Additional or Assistant Survey Commissioners of Auqaf as may be necessary for the purpose of making a survey of auqaf in the State.