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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(17) in Rajasthan Muslim Wakf Regulations, 1964

(17)Name and address/es of the person/s in unauthorised possession of the wakf property indicating the period of such possession.In case possession is alleged on the basis of judgment of some Competent Court, the Case No., Heading, Date of Judgment. Name of Court, to be mentioned.True copy of the judgment to be enclosed.