Section 51(2) in Jammu and Kashmir Wakafs Act, 2001
(2)Notwithstanding anything contained in sub-section (1), the giving or publication of any notice referred to therein shall not be necessary in respect of any property which is subject to speedy and natural decay and the Chairman, Tehsil Committee may, after recording such evidence/reasons as he may think fit, cause such property to be sold or otherwise dispose off in such manner as he may think fit.
