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Bashiruddin Ashraf Vs The State of Bihar
Decision:
Dismissed
25-04-1957
.... h objects and purposes can be ascertained. Sub-section (2) of this section enumerates, inter alia, the various powers and duties of the Majlis including the removal of a mutawalli from his office under certain conditions. The various powers set out in this sub-section clearly indicate that the mutaw ...
Supreme Court of India
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