Section 3 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
3. Act to override other laws.
- [(1) The provisions of this Act and of the rules and orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any such law.(2)For the removal of doubts, it is hereby declared that nothing in any other law controlling the rents of, or evictions from, any property shall apply or be deemed ever to have applied to evacuee property.] [Sub-section (2) inserted by Act XXI of 1974, section 2]Chapter-II [Evacuee Property and Vesting Thereof in the Custodian] [Inserted by Act XXIII of svt. 2007 for '15th day of August]
