(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.(2)Where any erection or work of any Wakaf premises in which any work or erection is carried on has been sealed the Chairman, Tehsil Committee may, for the purpose of demolishing such erection or work in accordance with the provision of the Act, order such seal to be removed.(3)No person shall remove the seal except, -(a)under an order made by the Chairman, Tehsil Committee under sub-section (2) ; or(b)under an order of appellate authority made in an appeal under this Act.
