Section 10A(4) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(4)Any rent fixed by the Custodian under this section shall be payable by the person occupying such property notwithstanding anything contrary contained in any lease, agreement or any other arrangement relating thereto, as of the rent so revised was fixed in such lease, agreement or other arrangement, as the case may be, with effect from the date of such revision.
