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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(1) in Himachal Pradesh Waqf Rules, 2016

(1)Whenever the Chief Executive Officer or any other officer of the Board, duly authorized by it in writing, wants to make inspection under section 29, he shall make an application in writing to the officer in charge of the office expressing his intention so to do.