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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(1)(d) in Jammu and Kashmir Wakafs Act, 2001

(d)making the leases of Wakaf properties for a period not exceeding eleven months at a time or making simple mortgage in favour of any Bank or Financial Institution to raise a loan for purposes of the Act, after obtaining the prior approval in writing of the council.