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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(1)(b) in Jammu and Kashmir Wakafs Act, 2001

(b)directing that any property or funds pertaining to the Wakaf which have been recovered shall be applied or utilized for the renovation of any Wakaf property and where there is no need for making any such renovation or where utilization of the funds for such renovation is not possible, be appropriated after obtaining the approval of the Council to any other purpose.