Section 58 in Jammu and Kashmir Tenancy Act, SVT. 1980 (1923 A.D.)
58. Power to alter dates
(1)Any of the dates fixed in Appendix B of this Act may be altered by order of the 2. Substituted by Act XII of 1996 for "Revenue Minister with the previous sanction of His Highness the Maharaja Sahib Bahadur".[Government].(2)Such order shall be published by notification and shall not take effect until the expiration of one year from the date of such publication.[58-A. Restriction on execution of decree or orderNo order or decree of any Court whereby a tenant has been ordered to be ejected from any land, if not executed till the date of the commencement of the Jammu and Kashmir Tenancy (Amendment Act,[1955,] [Sanction 58-A inserted by Act I of 2007.]shall be executed where a right of protected tenancy has accrued to him for such land under the provisions of this Act.] [[</P><a name =]] [Section 47 and 48 substituted by Act XII of 1955. (For earlier amendment see Acts XIII of 2007 & III of 2008).]
