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State of Jammu-Kashmir - Section

Section 42 in Jammu and Kashmir Wakafs Act, 2001

42. Delegation of powers by the Council.

- The Council may, by a general or special order, in writing, delegate to the Chairman, the Secretary of the Council or any other officer or member of the Council, or on any Tehsil Committee subject to such conditions and limitations as may be specified in the said order, such of its powers and duties under the Act, as it may deem necessary.