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State of Jammu-Kashmir - Section

Section 33 in Jammu and Kashmir Wakafs Act, 2001

33. Prevention of disqualification of membership of Legislature.

- It is hereby declared that the Office of Chairman, Vice-Chairman, Member-Secretary any other official of the Tehsil Committee, Committee of Trustees or Managing Body referred to in section 22 shall not disqualify the holders thereof for being chosen as for being, members of the State legislature.