Section 14(4) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(4)The Custodian shall, [on demand] [Inserted by Act XXIII of Svt. 2007 for 'into the claims'.], furnish to the evacuee or to his heir, as the case may be, a statement containing an abstract of the account of the income received and expenditure incurred in respect of the property.
