Section 36(2) in Jammu and Kashmir Wakafs Act, 2001
(2)The Chairman may, if he has reason to believe that any property, building or other place was/is a Wakaf property and has not been acquired under any law for the time being in force relating to acquisition of land or is not under any process of acquisition under any such law or has not vested in the Government under any law for the time being in force relating to land reforms, and which was being used for religious purpose or for charity has, ceased to be used for that purpose may, after making such inquiry as he thinks fit, make an order,-(a)directing the recovery of such property, building or place from any person who may be in unauthorized possession thereof ; and(b)directing that such property, building or place be used for religious purpose or instruction as before, or if such use is not possible be utilized for any other purpose specified in the Act.
