Section 79(3) in Jammu and Kashmir Wakafs Act, 2001
(3)Where any Wakaf property is or has been notified for sale in execution of a decree of a Civil Court or for the recovery of any revenue, cases, rates or taxes due to the Government or any local authority, before the commencement of the Act, the execution shall abate and the revenue, cases, rates or taxes shall be deemed to have been exempted, and decree discharged, at the commencement of the Act.
