Section 3(l) in Jammu and Kashmir Wakafs Act, 2001
(l)"Wakaf" means the permanent dedication by a person professing Islam of any property movable or immovable for any purpose recognized by Muslim Law or usage as religious, pious or charitable an includes-(i)a Wakaf by user such as Masjid, Idgah, Durgah, Khankah, Maqbara, Graveyard, Grave, Rouza, Mausoleum, Takia, Saria, Yatimkhana, Madrasa, School, Islamia College, University and Shafakhana ; and(ii)a Wakaf-ul-Aulad-
