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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(1) in Punjab Waqf Rules, 2018

(1)Whenever the Chief Executive Officer or any officer of the Board duly authorized by him in this behalf, desires to make inspection of any record, registers or other documents relating to a Waqf or movable or immovable properties, which are waqf properties or are claimed to be waqf properties under section 29, he shall make an application in this regard by making payment of specified fee, if any.