Section 41 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
41. [ Power of Government to apply Act to other persons. - (1) Notwithstanding anything contained in this Act, the Government may, by notification in the Government Gazette, apply provisions of this Act to a person or class of persons who after the 15th day of august, 1947, on account of civil disturbances or the fear of such disturbances, left any place in the State for any place outside the State except the territories now forming part of Pakistan or such part of the state as is under the operational control of the Pakistan Armed Forces and who for reason beyond their control are unable to occupy, supervise or manage in person their property in the State.
(2)Property of such persons shall vest in the Custodian from the date of the order passed under sub-section (1) and for the purposes of this Act shall be treated as evacuee property.] [Section 41 inserted by Act XXIII of Svt. 2007.]
