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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttarakhand - Section Section 4 in Uttrarakhand Waqf Rules, 2017 4. Other particulars which the report of Survey Commissioner may contain. - The report to be submitted by the Survey Commissioner to the Government under sub-section (3) of Section 4 of the Act shall be as specified in Form 1.
