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State of Jammu-Kashmir - Section

Section 48 in Jammu and Kashmir Wakafs Act, 2001

48. Power of Chairman, Tehsil Committee to take possession of Wakaf property.

- If any person in possession of any Wakaf property refuses or fails on demand to surrender possession thereof to the Chairman, Tehsil Committee or to any person duly authorized by him in this behalf, the Chairman, Tehsil Committee may use such force as is necessary for taking possession of such property and may, for this purpose after giving reasonable warning and facility to any women not appearing in public to withdraw remove or break open any lock, bolt or any door or do any other act necessary for the said purpose.