Section 4(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)Subject to the provisions of sub-section (2) Additional, Deputy and Assistant Custodians of evacuee property shall discharge the duties imposed on them by or under this Act under the general superintendence and control of the Custodian, but the Government may, by general or special order, provide for the distribution of work among them.] [Section 4 substituted by Act XXIII of Svt. 2007.]
