Section 11(i) in Jammu and Kashmir Wakafs Act, 2001
(i)take measures for recovery of such properties of Wakafs which have been unauthorisedly occupied or encroached upon or are in occupation of the person who has become the unauthorised occupant on account of the termination of the lease or after the expiry of the termination of the lease or after the expiry of the period of lease or is in dispute and shall hold and utilize the same subject to the provision of the Act ;
