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State of Jammu-Kashmir - Section

Section 29 in Jammu and Kashmir Wakafs Act, 2001

29. Filling of a vacancy.

- When the seat of a member becomes vacant by his removal resignation, death or otherwise a new member shall be nominated, in his place in accordance with the provisions of the Act, and in the case of a committee or managing body under a trust, by that body and such member shall hold office so long as the member whose place he fills would have been entitled to hold office, if such vacancy had not occurred.