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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1) in Jammu and Kashmir Wakafs Act, 2001

(1)Subject to the provisions of sub-section (3) of section 19, a Tehsil Committee shall consist of nine members, who shall be nominated by the Government in accordance with the provisions of the Act and the rules made thereunder.