Section 2(d) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(d)[ "evacuee property" means any property in which an evacuee has any right or interest (whether personally or has a trustee or as a beneficiary or in any other capacity), and includes any property which has been obtained by any person from an evacuee after the 14th day of August, 1947, by any mode of transfer unless such transfer has been confirmed by the Custodian, but does not include- [Clause (d) substituted by Act XXIII of Svt. 2007.](i)any ornaments, any wearing apparel, cooking vessels, or other household effects in the immediate physical possession of evacuee;(ii)any property belonging to a Joint Stock Company, the registered office of which was situated before the 15th day of August, 1947, in any place now forming part of Pakistan or any such part of the territories of the Jammu and Kashmir State as is under the operational control of the Pakistan Armed Forces and continues to be so situated after the said date;
