Section 5(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)Where immediately before the commencement of this Act, any property in the State had vested evacuee property in any person exercising the powers of a Custodian under any corresponding law in force in the State immediately before such commencement, the property shall, on the commencement of this Act, be deemed to be evacuee property declared as such within the meaning of this Act and shall be deemed to have vested in the Custodian appointed under this Act, and shall continue to so vest.] [Section 5(1) and (2) substituted by Act XXIII of Svt. 2007.]
