Section 58(3) in Jammu and Kashmir Wakafs Act, 2001
(3)A leave or sub-lease or transfer of possession in any manner whatsoever of Wakaf property in favour of any person who is not a beneficiary under the Act shall be void.Explanation. - For the purpose of this section entering into a partnership wherein the lessee has less than 50% share in profit and the business of the partnership and parting with possession in the property, shall be deemed to be transfer of possession by the leasee within the meaning of this section ; will be deemed to be in unauthorised occupation and shall be liable for eviction :provided that no partnership whatsoever shall be entered into with any person who is not a beneficiary under the Act.
