Section 11 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
11. Payments to Custodian to be valid discharge.
(1)Any amount due to any evacuee in respect of any property which has vested in the Custodian or in respect of any transaction entered into by the evacuee shall be paid to the Custodian by the person liable to pay the same.(2)Any payment made otherwise than in accordance with subsection (1) shall not be deemed to discharge the person paying it from his obligation [to pay the amount due] [Inserted by Act XXIII of Svt. 2007.], and shall not affect the right of the Custodian to enforce such obligation against [any] [Inserted by Act XXIII of Svt. 2007.] such person.
