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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Himachal Pradesh - Subsection

Section 47(1)(d) in Himachal Pradesh Waqf Rules, 2016

(d)require any such waqf to obtain the previous sanction of the Board before giving up a claim or closing down any institution administered by it which is a source of income; and