Section 27 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
27. Custodian's right to take possession not affected by death of evacuee, etc.
- Where in pursuance of the provisions of this Act the Custodian has taken possession of any evacuee property, such possession shall not be deemed [to be] [Inserted by Act XXIII of Svt. 2007.] wrongful nor shall anything done in consequence thereof be deemed to be invalid or affected by reason only that at the material time the evacuee who had a right or interest in the property had died or had ceased to be an evacuee.
