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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(3) in Jammu and Kashmir Wakafs Act, 2001

(3)No application made under sub-section (1) shall be entered by the Government unless the amount certified by the auditor has first been deposited with the Chairman, Tehsil Committee or the Chairperson of the Council and opportunity of being heard is granted to the Chairman, Tehsil Committee.