Section 37(d) in Jammu and Kashmir Wakafs Act, 2001
(d)immediately after the period of lease has expired unless the same is renewed or extended by the Council in the manner provided under the Act, or where the lease has been terminated by the Council for any reasons to be recorded, without any notice enter into the Wakafs premises and take possession of the same and for that matter he-(i)may take such police assistance and use such for as may be required ; and(ii)shall have all the powers of a Civil Court which are exercised by the later in the execution decrees.
