Section 2(f) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(f)"Endowment fund" includes -(i)Income and revenue received or receivable on account of any Wakaf or property covered under section 3; and(ii)All such Nazars, donations, offerings as are received on behalf of, or for the benefit of, any Specified Wakaf and Sadqa, Zakat and Usher received by the Chief Executive or any person authorized by him;
