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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(7) in Himachal Pradesh Waqf Rules, 2016

(7)Notwithstanding anything contained in these rules the Board may direct a mutawalli to modify its estimates keeping with the provisions of the Act and the waqf deed and such mutawalli shall comply with the direction of the Board.