Section 52(3) in Jammu and Kashmir Wakafs Act, 2001
(3)No order under sub-section (1) shall be made against any person until after the issue of the notice in writing to the person calling upon him to show cause within such time not later than ten days as may be specified in the notice, why such order should not be made, and until his objections, if any, have been considered by the Chairman, Tehsil Committee.
