Section 15(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)No property which has vested in the Custodian shall be liable to attachment, distress or sale in execution of a degree or [order of a Court or of any other authority] [Substituted by Act XXIII of Svt. 2007 for 'order of a Court or any other authority'.], and no injunction in respect of any [such property shall be granted by any Court or other authority.] [Substituted by Act XXIII of Svt. 2007 for 'order of a Court or any other authority' for 'such property can'.]
