Section 68(2) in Jammu and Kashmir Wakafs Act, 2001
(2)The manager or any other person aggrieved by any order made by the Council under sub-section (1) may within ten days of the receipt by him of the order apply to the Government and the Government may after hearing the Secretary of the Council, confirm or modify the order or remit the amount so certified either in whole or in part and may also make such order as to costs as it may think appropriate in the circumstances of the case.
