Section 35 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
35. Notice to the Custodian.
(1)If in any suit it appears to the civil or revenue Court that a question relating to the property of an evacuee is involved, the Court shall not proceed to determine that question until after notice has been given to the Custodian.(2)A Court may, at any stage of a suit or proceeding, either on its own motion or on application made in this behalf by the Custodian, make an order that the Custodian shall be added as a party to the suit or proceeding if the Court is satisfied that such addition is necessary or proper for the satisfactory determination of the suit or proceeding.
