Section 20(1) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(1)Not-withstanding anything to the contrary contained in any provision of the Act, any person who was. -(a)performing any religious practices and ceremonies prior to the commencement of the Act, in respect of any Wakaf or Trust covered under section 3, may continue to do so; or(b)entitled to receive or collect any Nazrana or offerings at any Specified Wakaf, prior to the commencement of the Act, may continue to receive and collect such Nazrana or offering:Provided that nothing herein above shall entitle such a person to solicit, coerce, tempt, pester or beg for any such offering or Nazrana from any pilgrim or visitor to any such Wakaf or property.Provided further that any person who claims to be entitled to any privilege or right mentioned in clause (a) or clause (b) of sub-section (1) shall have to establish his title to do so, in accordance with the bye-laws made under the Act, within a period of three months:
