Section 54(3) in Jammu and Kashmir Wakafs Act, 2001
(3)Every appeal under the section shall be disposed off by the appellate authority within ninety days from the date of appeal. In case the appeal is not decided within ninety days the stay order, if any, passed buy such appellate authority, shall automatically stand vacated and it shall be open to the Chairman, Tehsil Committee to execute the order passed by him in the manner prescribed.
