Section 52(1) in Jammu and Kashmir Wakafs Act, 2001
(1)Where any person is, or has at any time been in unauthorised occupation of any Wakaf premises, the Chairman, Tehsil Committee may, having regard to such principles of assessments of damages as may be prescribed, assess the damages on account of use and occupation of such Wakaf premises and may by order, require that person to pay the damage within such time and in such installments as may be specified in the order.
