Section 47(2) in Jammu and Kashmir Wakafs Act, 2001
(2)Where any building or other immovable structure or fixture has been erected ; placed or raised on any Wakaf premises in contravention of the provision of sub-section (1), the Chairman, Tehsil Committee may serve upon the person erecting such building or to show cause why shall not remove such building or other structure or fixture from Wakaf premises within such period, not exceeding seven days, as he may specify in the notice and remove such building or other structure or fixture from the Wakaf premises, or where the cause shown is not, in the opinion of the Chairman, Tehsil Committee, sufficient, the Chairman, Tehsil Committee may by order, remove or cause to be removed the building or other structure or fixture from the Wakaf premises and recover the cost of such removal from the person aforesaid as an arrear of land revenue.
