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 54] [Entire Act] State of Jammu-Kashmir - Subsection Section 54(2) in Jammu and Kashmir Wakafs Act, 2001 (2)No order of the Chairman, Tehsil Committee shall be stayed by appellate authority without providing opportunity of being heard to the Chairman of that Tehsil Committee.
