Section 20(1)(a) in Jammu and Kashmir Wakafs Act, 2001

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1)(a) in Jammu and Kashmir Wakafs Act, 2001

(a)all powers and duties of the Committee, so dissolved shall until the Committee for Tehsil is constituted be exercised and performed by the such person as the Government may appoint in that behalf and the person so appointed shall be called the Administrator of the Tehsil Committees ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 20(1)(a) in Jammu and Kashmir Wakafs Act, 2001