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The Durgah Khawaja Saheb Act, 1955
[Act No. 36 of 1955]
[14th October, 1955.]
Contents
Sections
Chaptericulars
Title
The Durgah Khawaja Saheb Act.
1.
Short title and commencement
2.
Definitions
3.
Act to override Act XX of 1863
4.
The Committee
5.
Composition of Committee
6.
Term of office and resignation and removal of members and casual vacancies
7.
President and vice-president
8.
Supersession of the Committee
9.
Power of Central Government to appoint Nazim
10.
Advisory Committee to advise Nazim
11.
Powers and duties of the Committee
12.
Remuneration of the Sajjadanashin
13.
Succession to the office of Sajjadanashin
14.
Power to solicit or receive offerings on behalf of the Durgah
15.
Committee to observe Muslim Law and tenets of the Chishti Saint
16.
Board of Arbitration
17.
Defect in the constitution of, or vacancy in, the Committee not to invalidate acts and proceedings
18.
Enforcement of final orders of Committee
19.
Audit of accounts and annual report
20.
Bye-laws
21.
Transitional provisions
22.
Repeal
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