Section 50(1) in Jammu and Kashmir Wakafs Act, 2001
(1)It shall be lawful for the Chairman, Tehsil Committee at any time, before or after making the order of demolition under section 48, to make an order directing the sealing of such erection or work or of the Wakaf premises in which such erection or work has been commenced or is being carried on or has been completed in contravention to the provisions of the Act or for preventing any dispute as to the nature and extent of such erection of work.
