Section 8(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)Any claim under sub-section (1) shall be preferred by an application made within thirty days from the date on which the notification was issued on the demand requiring surrender of possession was made by the Custodian :Provided that the Custodian may, for sufficient reasons to be recorded, entertain the application even if it is made after the expiry of the aforesaid period :[Provided further that every application under sub-section (2) shall be accompanied by an affidavit to the effect that the property claimed is not subjudice before any court of law having jurisdiction.] [Inserted by Act XIX of 1987, section 2.]
