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State of Jammu-Kashmir - Section

Section 60 in Jammu and Kashmir Wakafs Act, 2001

60. Abolition of rights of Anwaridars/Mujawires Muttawallies and other persons.

(1)All rights of Anwaridars/Mujawires, Sajjadanasheens, Muttawallies or other persons called by whatever name to solicit donations, Hediya, Khairat or any other benefit in any Dargah, Khanaqah, Maqbara, Rauza, Graveyard, Mausuolem, Takia etc. shall stand extinguished and abolished from the date of commencement of this Act.Explanation. - The word "Anwaridars Mujawire" used hereinabove shall include, a khadim, sajjadanashen, amin, doa-go and other names suggesting the existence of personal rights or interest for soliciting donation, gift, Hedya, Khairal ; Alms or any benefits, at a Durgah, Mausoleum, Rouza, Graveyard or Takia.