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Citedby 9 docs - [View All]
Mohammed Quadri Bagadad Devara vs Special Deputy Commissioner on 13 March, 1991
Mahaboob Alam Khan And Others vs Counsel For The ...
Naina Mohammed vs Tamil Nadu Wakf Board on 23 September, 2005
Best India Tobacco Company, Rep. ... vs Andhra Pradesh Wakf Board Rep. By ... on 8 July, 1993
Sri Yusuf Qureshi And Others vs Moulana Mohammed Jamaluddin ... on 17 January, 1996

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[Section 4] [Complete Act]
Central Government Act
Section 4(1) in The Wakf Act, 1995
(1) The State Government may, by notification in the Official Gazette, appoint for the State a Survey Commissioner of Wakfs and as many Additional or Assistant Survey Commissioners of Wakfs as may be necessary for the purpose of making a survey of wakfs existing in the State at the date of the commencement of this Act.