Section 17B in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
17B. Penalty for concealing evacuee property.
- Any person who wilfully conceals any property which he knows or has reason to believe to be evacuee property shall be punishable with impressment of either description which may extend to six months, or with fine, or with both.] [Section 17-A and 17-B inserted by Act XXIII of Svt. 2007.]
