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State of Madhya Pradesh - Section

Section 5 in The M.P. Wakf Rules, 2000

5.

The Board shall prepare and maintain a list of wakfs which have come to its notice in the course of collecting information under sub-section (1) of Section 40 or which it has caused to be registered under Section 41 or which has been registered at its office under Section 36 before the 15th days of January of every year and publish the same in the Madhya Pradesh Gazette.