Section 20(3) in Jammu and Kashmir Wakafs Act, 2001
(3)Notwithstanding anything contained in sub-section (1), if before the commencement of this Act, any Wakaf is governed, managed for administered by any trust deed created in respect of that Wakaf in any area, the managing body, by whatever name called, of each such Wakaf shall be deemed to be the Tehsil Wakaf Committee for such Wakaf for the purpose of the Act.
