Section 22 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
22. Recovery of Wakaf property and procedure for eviction.
- The provisions of sections 44 to 56 (both inclusive) of the J&K Wakaf Act, 2001 shall mutates mutandis apply for recovery of the Wakafs and properties covered under section 3 and eviction of unauthorized occupants thereof subject to the modification that the powers of the Chairman Tehsil Committee and the appellate authority under the said provisions shall be exercised by such person or authority as the Chairman may, from time to time, appoint in this behalf.
