Section 17 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
17. Penalty for failure to surrender possession of evacuee property.
- Any person who fails to comply with a notice or demand by or on behalf of the Custodian under this Act, to surrender possession of any evacuee property shall be punishable with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
