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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1) in Jammu and Kashmir Wakafs Act, 2001

(1)Chairman, Vice-Chairman or any member of a Tehsil Committee may resign his office by writing under his hand addressed to the Chairperson of the Council and shall cease to be such Chairman, ViceChairman or the member, as the case may be, on acceptance of his resignation.