51. Disposal of the property left on Wakaf premises by unauthorised occupants.
(1)Where any person has been evicted from any Wakaf premises or where any building or other work has been demolished, the Chairman, Tehsil Committee may, after giving ten days notice to the person from whom the possession of the Wakaf premises has been taken and after publishing the notice in at least one newspaper having wide circulation in the locality, remove or cause to be removed or dispose of by public auction any property remaining in such Wakaf premises.(2)Notwithstanding anything contained in sub-section (1), the giving or publication of any notice referred to therein shall not be necessary in respect of any property which is subject to speedy and natural decay and the Chairman, Tehsil Committee may, after recording such evidence/reasons as he may think fit, cause such property to be sold or otherwise dispose off in such manner as he may think fit.(3)Any amount due to the Council/Tehsil Committee from any person whether by way of arrears of rent or damage or cost of removal or any other cost or costs shall, after the death of the person be payable by his heirs or legal representatives.Explanation. - The expression costs referred to in sub-section (3) shall include the cost of renewal recoverable under section 46 and the cost of demolishing under section 48.
