Section 14(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)The Custodian may, on application made to him [in this behalf in writing] [Substituted by Act XXIII of Svt. 2007. for 'in this behalf'.] by an evacuee or any person claiming to be the heir of [an evacuee] [Substituted by Act XXIII of Svt. 2007. for 'such evacuee'.]. Restore, subject to such terms and conditions as he may think fit to impose, the evacuee property to which the evacuee or other person would have been entitled if this Act were not in force :Provided that the applicant produces in support of his application a certificate from the Government or from any person authorised by the Government in this behalf to the effect that the evacuee property may be so restored if the applicant is otherwise entitled thereto :[Provided further that every application under this sub-section shall be accompanied by an affidavit to the effect that the property claimed is not sub judice before any court of law having jurisdiction.] [Substituted by Act XIX of 1987, section 3.]
