Section 2(m) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(m)"Specified Wakaf Properties" mean the properties specified in Schedule 'B' and includes. -(i)the properties (both moveable and immoveable), funds and other assets administered, managed or in possession of any Specified Wakaf or in respect of which any Specified Wakaf claims any title, right or interest ;(ii)all Nazars, Offerings, donations, Sadqa, Zakat and Ushur in any shape, kind or form made by any person and is received or is receivable by any Wakaf at present and which, under this Act, would be receivable by any authorized functionary of the Board ; and(iii)Any other Wakaf property, whether moveable or immoveable, to which the provisions of the Act are applied by the Government, from time to time, by notification in the Government Gazette.
