Section 46(2) in Jammu and Kashmir Wakafs Act, 2001
(2)If any person refuses or fails to comply with the order of eviction on or before the date specified in the said order or within 10 days of the date of order under sub-section (1), whichever is later, the Chairman, Tehsil Committee or any other officer duly authorized by him in this behalf may after the date so specified or after expiry of the periods aforesaid, whichever is later, evict that person from and take possession of the Wakaf premises/property and may, for that purpose take such police assistance and use such force as may be necessary.
