Section 3A in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
3A. [ Appointment of Custodian General and Deputy Custodian General. - The Government may, by notification in the Government Gazette, appoint a Custodian General and one or more Deputy Custodians General as may be necessary for the purpose of discharging the duties imposed upon the Custodian General and the Deputy Custodian General by or under this Act.] [Section 3-A substituted by Act VII of Svt. 2010 (section 3-A was originally inserted by Act XXIII of Svt. 2007.]
