Section 80(1) in Jammu and Kashmir Wakafs Act, 2001
(1)If, in the course of proceedings under the Land Acquisition Act, Samvat 1990 or under any other law for the time being in force relating to the acquisition of land or other property it appears to the Collector before an award is made that any property under acquisition is a Wakaf property, a notice of such acquisition shall be served by the Collector on the Chairman, Tehsil Committee, and further proceedings shall be stayed to enable him to appear and state this right, interest, title of property or objection to such acquisition at any time within two months from the date of the receipt of such notice.
