Section 58(2) in Jammu and Kashmir Tenancy Act, SVT. 1980 (1923 A.D.)
(2)Such order shall be published by notification and shall not take effect until the expiration of one year from the date of such publication.[58-A. Restriction on execution of decree or orderNo order or decree of any Court whereby a tenant has been ordered to be ejected from any land, if not executed till the date of the commencement of the Jammu and Kashmir Tenancy (Amendment Act,[1955,] [Sanction 58-A inserted by Act I of 2007.]shall be executed where a right of protected tenancy has accrued to him for such land under the provisions of this Act.] [[</P><a name =]] [Section 47 and 48 substituted by Act XII of 1955. (For earlier amendment see Acts XIII of 2007 & III of 2008).]
