Section 20(4) in Jammu and Kashmir Wakafs Act, 2001
(4)Notwithstanding contained in the Act, it shall be lawful for a Tehsil Committee to affiliate any Wakaf with the all Jammu and Kashmir Muslim Auqaf Trust and thereupon the provisions of the Act shall apply to such Wakaf in the same manner as they apply to any other Wakaf covered by such Trust.
