Section 3 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
3. Application of the Act.
- The provisions of the Act shall apply to the Specified Wakafs and Specified Wakaf Properties and such other Wakafs or Trusts as may be included in Schedule 'A' or Schedule 'B' by the Government, from time to time, either suo-motu or on the recommendation of the Board :Provided that any Wakaf, Trust or property once included in the Schedule or added thereto, after the commencement of the Act, shall not be de-notified without the written consent of the Board.
