Section 80(2) in Jammu and Kashmir Wakafs Act, 2001
(2)When the Chairman, Tehsil Committee has appeared under provisions of sub-section (1) no order shall be passed under section 31 or section 32 of the Land Acquisition Act, Samvat 1990 or under the corresponding provisions of the other law referred to in sub-section (1) without giving an opportunity to the Council of being heard.
