Section 45(4) in Jammu and Kashmir Wakafs Act, 2001
(4)Where the Chairman, Tehsil Committee has reason to believe that any person or persons is/are in occupation of the Wakaf premises, then, without prejudice to the provision of a sub-section (3) he shall cause the copy of the notice to be served on every such person by post or by delivering or tendering it to that person or in such other manner as he may deem fit.
