Section 76(2) in Jammu and Kashmir Wakafs Act, 2001
(2)All the properties whether moveable or immovable belonging to any Wakaf shall be exempted from payment of Land Revenue and all types of fee, taxes, cess, rates, duty or charge, of the State or local authority, and any fee payable under any law relating to registration of documents and stamp duty, or grant of permission for raising construction etc.
