Section 60(1) in Jammu and Kashmir Wakafs Act, 2001
(1)All rights of Anwaridars/Mujawires, Sajjadanasheens, Muttawallies or other persons called by whatever name to solicit donations, Hediya, Khairat or any other benefit in any Dargah, Khanaqah, Maqbara, Rauza, Graveyard, Mausuolem, Takia etc. shall stand extinguished and abolished from the date of commencement of this Act.Explanation. - The word "Anwaridars Mujawire" used hereinabove shall include, a khadim, sajjadanashen, amin, doa-go and other names suggesting the existence of personal rights or interest for soliciting donation, gift, Hedya, Khairal ; Alms or any benefits, at a Durgah, Mausoleum, Rouza, Graveyard or Takia.
