Section 37(c) in Jammu and Kashmir Wakafs Act, 2001
(c)where any person is in arrears of any sum payable in respect of any Wakaf property under the Act, or under the Act, or under any other law for the time being in force, by order require that person to pay the same within such time and in such installments as may be specified in the order and if such person refuse or fails to pay the arrears of sum or any installment thereof within the time specified in the order relating thereto, the Chairman shall then proceed to recover the same as an arrears of land revenue in the manner as provided in the Land Revenue Act, and for that purpose shall have all powers of the Collector under the Land Revenue Act, Samvat 1996.
