Section 4(3) in Jammu and Kashmir Wakafs Act, 2001
(3)The Special Officer shall, after making such inquiry as he may consider necessary, submit his report to the Government containing the following particulars in resect of Wakafs, namely :-(a)number of Wakafs in the area ;(b)the nature and object of the each Wakaf ;(c)the gross income of the property comprised in each Wakaf ;(d)the amount of land revenue cesses, rates and taxes payable in respect such property of income and the pay or other remuneration of the manager of each Wakaf ;(e)the expenses incurred in the realization of the income and the pay or other remuneration of the manager of each Wakaf ; and(f)such other particulars relating to each Wakaf as may be prescribed.
