Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(2)(v) in Jammu and Kashmir Wakafs Act, 2001

(v)The power vested in a civil court which may be exercised by the Chairman of the Council or Chairman, Tehsil Committee or any other person, while holding an inquiry under this Act ;