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 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(4) in Jammu and Kashmir Wakafs Act, 2001 (4)There shall be Chairman and Vice-Chairman of each Tehsil Committee who shall be elected by the members thereof from amongst themselves.
