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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)It shall contain all material statement and arguments relied on by the appellant, shall contain no dis-respectful or improper language and shall be complete in itself. Every such appeal shall be submitted through the Secretary or through the authority from whose order the appeal is preferred.