Section 56(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)Where as a result of consolidation operations in any estate-(a)lands which are vested as evacuee property in the Custodian under the provisions of the Jammu and Kashmir 'State Evacuees' (Administration of Property) Act, Svt. 2006 are included in the holdings which are not vested in the Custodian as evacuee property, such land shall, on and from the date of the coming into force of the Consolidation Scheme, cease to be so vested in the Custodian and the provisions of the said Act shall thereupon cease to apply in relation thereto ; and(b)in lieu of such lands corresponding lands shall be included in holding which are vested in the Custodian as evacuee property and such lands shall on and from the date of coming into force of the Consolidation Scheme, be deemed to be evacuee property declared as such within the meaning of Jammu and Kashmir State Evacuees' (Administration of Property) Act. Svt. 2006, and be vested in the Custodian and the provisions of the said Act shall thereupon apply, so far as may be, in relation to such lands.
