Section 9(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)[Subject to the provisions of any rules that may be made in this behalf by the Government, the Custodian may] [Substituted by Act XXVI of 1963.] take such measures as he considers necessary or expedient for the purposes of administering, [imposing] [Word 'imposing' inserted by Act XXXVI of Svt. 2011], preserving and managing, any evacuee property [and generally for the purpose of enabling him satisfactorily to discharge any of duties imposed on him by or under this Act] [Substituted by Act XXIII of Svt. 2007 for 'which has vested in him'.] and may, for any such purpose as aforesaid, do all acts and incur all expenses necessary or incidental thereto.
