Legal Document View

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
[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Uttarakhand - Subsection

Section 45(4)(a) in Uttrarakhand Waqf Rules, 2017

(a)On a written request by the Chief Executive Officer, an agency of the Government or any other organisation shall supply, within ten working days, copies of the record, register of properties or other documents relating to waqf properties or claimed to be waqf properties.