Section 68(6) in Jammu and Kashmir Wakafs Act, 2001
(6)Every amount for the recovery of which any order has been made under sub-section (1) or sub-section (2), shall where such amount remains unpaid be recoverable as an arrears of land revenue by the Chairman, Tehsil Committee who shall have the powers of Collector under the Land Revenue Act, Samvat 1996 for such purpose.
