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66. Powers of appointment and removal of mutawalli when to be exercised by the State Government.- Whenever a deed of 1[waqf] or any decree or order of a court of any scheme of management of any 1[waqf] provides that a court or any authority other than a Board may appoint or remove a mutawalli or settle or modify such scheme of management or otherwise exercise superintendence over the 1[waqf], then, notwithstanding anything contained in such deed of 1[waqf], decree, order or scheme, such powers aforesaid shall be exercisable by the State Government: Provided that where a Board has been established, the State Government shall consult the Board before exercising such powers. 1. Subs. by Act 27 of 2013, s. 4, for "wakf" (w.e.f. 1-11-2013). 2. Subs. by s. 4, ibid., for "wakfs" (w.e.f. 1-11-2013). 3. Ins. by s. 37, ibid. (w.e.f. 1-11-2013).    |
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