Section 51(3) in Jammu and Kashmir Wakafs Act, 2001
(3)Any amount due to the Council/Tehsil Committee from any person whether by way of arrears of rent or damage or cost of removal or any other cost or costs shall, after the death of the person be payable by his heirs or legal representatives.Explanation. - The expression costs referred to in sub-section (3) shall include the cost of renewal recoverable under section 46 and the cost of demolishing under section 48.
