Section 47(4) in Jammu and Kashmir Wakafs Act, 2001
(4)Where any building is erected or re-erected without the sanction referred to in sub-section (1) or in contravention of any condition subject to which such sanction has been granted or erected or re-erected portion of the building shall be deemed to the Wakaf property under this Act, and, the person erecting, re-erecting, possessing or occupying the property whether as an allottee or otherwise shall have no right or claim for the ownership of such erected or re-erected portion or any compensation in lieu thereof.
