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State of Uttar Pradesh - Section

Section 20 in Uttar Pradesh Muslim Waqfs Act, 1960

20. Delegation of powers.

- Subject to such conditions and limitations, as may be specified, the Board may delegate to the President or to the Secretary or any other servant of the Board or to any member, such of its powers and duties under this Act, as it may deem necessary, and may like wise withdraw any such delegation.