Section 79(1) in Jammu and Kashmir Wakafs Act, 2001
(1)In every suit or legal proceeding relating to title to, or possession of a Wakaf property or the rights of a manager of beneficiary the court or appellate authority, as the case may be, shall not entertain the suit or other legal proceeding without issuing first a notice to the Chairman, Tehsil Committee at the cost of the party instituting such suit or proceedings.
