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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(3) in Uttar Pradesh Muslim Waqfs Act, 1960

(3)Any sum of money due under sub-section (2) may, on a certificate issued by the Board after giving the mutawalli concerned an opportunity of being heard, be recovered in the manner provided in section 83.