Section 84(2) in Jammu and Kashmir Wakafs Act, 2001
(2)In exercising its powers and functions under sub-section (1), the Government may call for any periodic or other reports from the Council or Tehsil Committee and may issue to the Council or Tehsil Committee such directions, as it may think fit and in the performance of their functions, the Council and the Tehsil Committee shall comply with such directions.
