Section 4 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
4. [ Custodians and their rights, powers, duties and liabilities, appointment of Custodians, etc. - (1) The Government may, by notification in the Government Gazette, appoint for the State or any part thereof one or more Custodians, and as many Additional, Deputy or Assistant Custodians of evacuee property as may be necessary for the purpose of discharging the duties imposed on the Custodians by or under this Act.
(2)Subject to the provisions of this Act, all Custodians, Additional, Deputy or Assistant Custodians of evacuee property shall discharge the duties imposed on them by or under this Act under the general superintendence and control of the Custodian General.(3)Subject to the provisions of sub-section (2) Additional, Deputy and Assistant Custodians of evacuee property shall discharge the duties imposed on them by or under this Act under the general superintendence and control of the Custodian, but the Government may, by general or special order, provide for the distribution of work among them.] [Section 4 substituted by Act XXIII of Svt. 2007.]
