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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1)(a) in Jammu and Kashmir Wakafs Act, 2001

(a)ensure that Wakafs under it are properly maintained and administered in accordance with the provisions of the Act and may for that purpose, if it considers necessary, appoint a sub-committee for any local area in such manner and for carrying out such functions as may be prescribed ;