Section 2 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"allotment" means the [grant by the Government or the Custodian] [Substituted by Act XXIII of Svt. 2007 for 'grant by the Custodian'.] or any other person duly authorised by the Custodian in this behalf of a temporary right of use and occupation of any immovable property of an evacuee to any person otherwise than by way of lease;(aa)[ "Custodian General" means the Custodian General of evacuee property in the State of Jammu and Kashmir, appointed by the Government under section 3-A;] [Clause (aa) interested by Act XXIII of Svt. 2007.](b)"Custodian" means the Custodian or Custodians for the State or part thereof and includes any Additional, Deputy or Assistant Custodian of evacuee property appointed for the State or part thereof;(c)"evacuee" means any person,-(i)who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances, leaves or has on or after the 1st day of March, 1947, left any place in the State for any place outside the territories now forming part of India, or(ii)who is resident in any place now forming part of Pakistan or in any such part of the territory of the Jammu and Kashmir State as is under operational control of the Pakistan Armed Force, and who for that reason is unable to occupy, supervise or manage in person his property in the State or whose property in the State has ceased to be occupied, supervised or managed by any person or is being occupied, supervised or managed by an unauthorised person, or(iii)[ who has, after the 14th day of August, 1947, acquired by way of allotment or lease or by means of unlawful occupation or other illegal means, any right to, interest in or benefit from any property which is treated as evacuee or abandoned property under any law for the time being in force in Pakistan or any such part of the territories of the Jammu and Kashmir State as is under the operational control of the Pakistan Armed Forces;] [Sub-clause (iii) substituted by Act XXIII of Svt. 2007.](d)[ "evacuee property" means any property in which an evacuee has any right or interest (whether personally or has a trustee or as a beneficiary or in any other capacity), and includes any property which has been obtained by any person from an evacuee after the 14th day of August, 1947, by any mode of transfer unless such transfer has been confirmed by the Custodian, but does not include- [Clause (d) substituted by Act XXIII of Svt. 2007.](i)any ornaments, any wearing apparel, cooking vessels, or other household effects in the immediate physical possession of evacuee;(ii)any property belonging to a Joint Stock Company, the registered office of which was situated before the 15th day of August, 1947, in any place now forming part of Pakistan or any such part of the territories of the Jammu and Kashmir State as is under the operational control of the Pakistan Armed Forces and continues to be so situated after the said date;(e)"Prescribed" means prescribed by rules made under this Act;](f)"Property " means property of any kind, and includes any right or interest in such property, but does not include mere right to sue [* * * *] [Words 'or a cash deposit in a Bank' deleted by XXIII of Svt. 2007.];(g)"unauthorised person" means any person (whether duly empowered in this behalf by the evacuee or otherwise) who, after the [14th day of August] [Substituted by Act XXII of Svt. 2007 for '15th day of August'.], 1947, has been occupying, supervising or managing the property of an evacuee without the approval of the Custodian.
