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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in Jammu and Kashmir Wakafs Act, 2001

(2)The Chairman or Vice-Chairman when the former is not present, or in case of absence of both, any member chosen by the members from amongst themselves, shall preside at a meeting of the Tehsil Committee.