Section 51(1) in Jammu and Kashmir Wakafs Act, 2001
(1)Where any person has been evicted from any Wakaf premises or where any building or other work has been demolished, the Chairman, Tehsil Committee may, after giving ten days notice to the person from whom the possession of the Wakaf premises has been taken and after publishing the notice in at least one newspaper having wide circulation in the locality, remove or cause to be removed or dispose of by public auction any property remaining in such Wakaf premises.
