Section 35(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)A Court may, at any stage of a suit or proceeding, either on its own motion or on application made in this behalf by the Custodian, make an order that the Custodian shall be added as a party to the suit or proceeding if the Court is satisfied that such addition is necessary or proper for the satisfactory determination of the suit or proceeding.
