Section 47(5) in Jammu and Kashmir Wakafs Act, 2001
(5)Notwithstanding anything contained in the Act or in any other law for the time being in force, any construction raised with the permission of the Council or Chairman, Tehsil Committee, on the Wakaf property, shall on the expiry of the lease or allotment or on termination of the lease before it expires, for any reason whatsoever, be deemed to be the Wakaf property under the Act and any person who has raised such construction, or structure, or is in possession or in occupation of such property as an allottee, or lessee, licenses or otherwise shall have not right title, interest, or claim in respect of such construction of structure raised by him on such Wakaf property or any compensation in lieu thereof.Explanation. - In this section "building" means and includes any shop, house, shed, hut, out-house, superstructure and stable whether used for the purpose of human habitation or otherwise and whether masonry, bricks, wood, metal or any other material whatever and includes a wall and well.
