Section 8(1) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(1)It shall be lawful for the estate officer, at any time, before or after making an order of demolition under section 7, to make an order directing the sealing of such erection or work or of the public premises in which such erection or work has been commenced or is being carried on or has been completed in such manner as may be prescribed for the purposes of carrying out the provisions of this Act, or for preventing any dispute as to the nature and extent of such erection or work.
