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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(1) in Rajasthan Muslim Wakf Regulations, 1964

(1)In the case of an appeal against an order of suspension, the Appellate Authority shall consider whether in the light of the provisions of regulation 50 and having regard to the circumstances of the case, the order of suspension is justified or not and may confirm or revoke the order accordingly.