Section 14(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)Upon the restoration [* * *] [Words 'of possession' deleted by Act XXIII of Svt. 2007 for 'into the claims'.] of the property to the evacuee or to any of his heirs, the Custodian shall stand absolved of all responsibilities in respect of the property so restored, but such restoration shall not prejudice the rights, if any, in respect of the property which any other person may be entitled to enforce against the person to whom the property has been so restored :Provided that no order for restoration shall be made unless provision has been made in the prescribed manner for the recovery of any amount due to the Custodian in respect of the property or the management thereof :Provided further that every lease granted in respect of the property by or on behalf of the Custodian shall have effect against the person to whom restoration is made until such lease is determined by lapse of time or by operation of law.
