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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 93 in Himachal Pradesh Waqf Rules, 2016 93. Restriction on addition or alteration in the waqf property. - A mutawalli or managing committee shall not make additions or alteration in the waqf property without the prior approval of the Board.
