Section 43(2) in Jammu and Kashmir Wakafs Act, 2001
(2)The utilization or the investment of the amount realized by such lease of any Wakaf property shall be made by the Chairman, Tehsil Committee either personally or through any other person appointed in this behalf by him subject to the approval of the Council and where any amount has been raised by mortgage of any such property, the chairman, Tehsil Committee or such other person who has been appointed by him in this behalf, shall make repayment of the mortgage debt and obtain a discharge of the mortgage debt from the mortgage within such reasonable time as the Council may specify.
