Section 16 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
16. Occupancy or tenancy right not to be extinguished.
- Notwithstanding anything contained in any other law for the time being in force, the right of occupancy in any land of an evacuee which has vested in the Custodian shall not be extinguished, nor shall an evacuee or the Custodian, whether as an occupancy tenant or a tenant for a fixed term of any land, be liable to be ejected or deemed to have become so liable on any ground whatsoever for any default of the Custodian.Chapter-IV Penalties and Procedure
