Section 49(1) in Jammu and Kashmir Wakafs Act, 2001
(1)Where the erection of any building or execution of any work has been commenced or is being carried on, or has been completed on any Wakaf premises, by any person in occupation of such Wakaf premises under an authority, and such erection of building or execution of work is in contravention of or the authorized by such authority, then, the Chairman, Tehsil Committee may suo moto or on the application of any person authorized by him in this behalf, in addition to any other action that may be taken under the Act or in accordance with the terms of the authority, aforesaid, make an order for reasons to be recorded therein, directing that such erection or work shall be demolished by that person at whose instance the erection or work has been commenced, or is being carried on, or has been completed, within such period as may be specified in the order :Provided that no order under this sub-section shall be made unless the person concerned has been given, by means of a notice of not exceeding seven days a reasonable opportunity of showing cause why such order should not be made.
