Section 45(1) in Jammu and Kashmir Wakafs Act, 2001
(1)If a Chairman, Tehsil Committee is of the opinion that any person is in unauthorized occupation of any Wakaf premises/property and that he should be evicted, the Chairman, Tehsil Committee shall issue in the manner hereafter provided a notice in writing calling upon such person concerned to show cause why an order of eviction not be made.
