Section 80(3) in Jammu and Kashmir Wakafs Act, 2001
(3)Notwithstanding anything contained in the Land Acquisition Act, Samvat 1990 or the rules made thereunder the Collector shall make utmost endeavour not to acquire the Wakaf property, and in case it becomes inevitable, for any public purpose to acquire the same, he shall provide the alternate land of same value preferably in the same locality or somewhere else as the Council may agree :Provided, however, that under no circumstances whatsoever, any graveyard, or burial ground shall be acquired under the Land Acquisition Act, Samvat 1990 on any other corresponding law for the time being in force in the State and any acquisition made in contravention of this Act, shall be void.
