Section 66(3) in Jammu and Kashmir Wakafs Act, 2001
(3)The Council, Chairman, Tehsil Committee and their authorized person shall at all times have access to all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in custody of a Tehsil Committee or the managers of the Wakaf and may summon any person in possession or responsible for the custody of any such books, accounts, documents, papers, securities, cash or other properties, to produce the same at any place as the Council of the Chairman, Tehsil Committee or the person authorised may direct.
