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] [Section 47] [Entire Act] State of Himachal Pradesh - Subsection Section 47(2) in Himachal Pradesh Waqf Rules, 2016 (2)Every mutawalli of such waqf or any officer or employee of such waqf (such as Estate Officers) shall be bound to give facilities for exercising duties under clause (e) of sub rule (1).
