Section 46(1) in Jammu and Kashmir Wakafs Act, 2001
(1)if, after considering the cause, if any shown by any person in pursuance of a notice under section 44 and any evidence produced by him in support of the same and after personal hearing, if any, given under clause (b) of sub-section (2) of section 44 the Chairman, Tehsil Committee is satisfied that the Wakaf premises/property is in unauthorised occupation, he shall make an order of eviction, for reason to be recorded therein, directing that the Wakaf premises shall be vacated on such date as may be specified in the order by all persons who may be in occupation thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conscious part of the Wakaf premises/property.
