Section 36(1) in Jammu and Kashmir Wakafs Act, 2001
(1)The Chairman of a Tehsil Committee shall, if he is satisfied that the objects or any part thereof, of a Wakaf have ceased to exist, hold an inquiry in the prescribed manner, to ascertain the properties and funds pertaining to such Wakaf and after doing so shall pass an order-(a)specifying the property and funds pertaining to the Wakaf and for the recovery of such property or funds so specified ;(b)directing that any property or funds pertaining to the Wakaf which have been recovered shall be applied or utilized for the renovation of any Wakaf property and where there is no need for making any such renovation or where utilization of the funds for such renovation is not possible, be appropriated after obtaining the approval of the Council to any other purpose.
