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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016

(2)If, on scrutiny, the application is found to be in order, it shall be duly registered and given a serial number. If the application on scrutiny is found defective and such defect not formal in nature, the Registrar may allow the applicant such time to rectify the defect as he may deem fit and the applicant shall be informed of the defects, if any and he shall be required to rectify the same within such time as may be stipulated by the Registrar.