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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(4) in Himachal Pradesh Waqf Rules, 2016

(4)The Tribunal, after giving an opportunity of being heard, to the person against whom application has been made, pass order of eviction and cause a copy of the order of eviction to be affixed on the outer door or some other conspicuous part of the waqf property.