Section 14 in The Jammu And Kashmir Public Security Act, 2003
14. Power to notify and take possession of places used for the purposes of an unlawful association
(1)The Government may, by notification in the Government Gazette, notify any place which in its opinion is used for the purposes of an unlawful association.(2)The District Magistrate, or any officer authorised in this behalf in writing by the District Magistrate, may thereupon take possession of the notified place and evict therefrom any person found therein, and shall forthwith make a report of the taking of possession to the Government;Provided where such place contains any apartment occupied by women and children, reasonable time and facilities shall be afforded for their withdrawal with the least possible inconvenience.(3)A notified place whereof possession is taken under sub-section (2) shall be deemed to remain in the possession of the Government so long as the notification under sub-section (1) in respect thereof remains in force.
