Section 32(2)(j) in The Wakf Act, 1995

[Cites 0, Cited by 8] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(j) in The Wakf Act, 1995

(j)to sanction lease of any immovable property of a waqf in accordance with the provisions of this Act and the rules made thereunder:Provided that no such sanction shall be given unless a majority of not less than two-thirds of the members of the Board present cast their vote in favour of such transaction:

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Union of India - Subsection

Section 32(2)(j) in The Wakf Act, 1995