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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(1) in Uttrarakhand Waqf Rules, 2017

(1)The Chairperson or the Chief Executive Officer shall be competent to sanction-
(a)filing of suit, writ, appeal or cases connected with a waqf matter/ property before the Tribunal/Court or any other authority;
(b)defending of suit, writ, appeal or cases connected with a waqf matter/ property before the Tribunal/Court or any other authority.