76. Exemption from taxes, fee, duties and charges and not-application of certain Acts to Wakaf property.
(1)Nothing contained in the Jammu and Kashmir Houses and Shops Rent Control Act, 1966, Jammu and Kashmir Big Landed Estates Abolition Act, Samvat 2007, Jammu and Kashmir Agrarian Reforms Act, 1976, Jammu and Kashmir Town Area Act, Samvat 2011, Jammu and Kashmir Municipal Act, 1970 and Jammu and Kashmir Tenancy Act, Samvat 1980 shall apply to any property to which this Act applies.(2)All the properties whether moveable or immovable belonging to any Wakaf shall be exempted from payment of Land Revenue and all types of fee, taxes, cess, rates, duty or charge, of the State or local authority, and any fee payable under any law relating to registration of documents and stamp duty, or grant of permission for raising construction etc.
