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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Wakafs Act, 2001

9. Function of the Council.

(1)The administration, management, governance and control of the Wakafs and Wakafs Fund shall vest in the Council.
(2)It shall be lawful for the Council to so reorganise its administrative set up in the State as to ensure better administration of the Wakafs in the State.