Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Uttarakhand - Subsection Section 56(1) in Uttrarakhand Waqf Rules, 2017 (1)The Chief Executive Officer shall issue a notice in Form 27 to the mutawalli against whom action for removal is contemplated under Section 64 of the Act for the purposes of holding an inquiry against him.
