(a)Save as otherwise expressly provided, this Act shall apply to all Wakafs whether created before or after the commencement of this Act :Provided that nothing in this Act shall apply to any Shia Wakafs.(b)The provisions of this Act shall apply and shall be deemed always to have applied in relation to any evacuee property within the meaning of clause (d) section 2 of the Jammu and Kashmir Evacuees' (Administration of Property) Act, Samvat 2006 which immediately before it became such evacuee property was a Wakaf property within the meaning of the Act, or any other law applicable to Wakaf heretofore and any person in occupation of the same whether under the orders of Custodian or otherwise shall on demand by the Chairman, Tehsil Committee hand over possession of such property to him.
