Section 2(a) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(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.]
