Section 47(1) in Jammu and Kashmir Wakafs Act, 2001
(1)No person possessing or occupying any Wakaf property whether as an allottee, lessee or otherwise, shall, except in accordance with the authority under which he was allowed to occupy such premises,-(a)erect or re-erect or raise any building or place any movable or immovable structure or fixture on ; or(b)display or spread any goods on ; or(c)bring or keep any cattle or other animal, on, or against, or in front of any Wakaf premises, without the sanction in writing of Council or Chairman, Tehsil Committee.
