Section 76(1) in Jammu and Kashmir Wakafs Act, 2001
(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.
