Section 11(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)Any payment made otherwise than in accordance with subsection (1) shall not be deemed to discharge the person paying it from his obligation [to pay the amount due] [Inserted by Act XXIII of Svt. 2007.], and shall not affect the right of the Custodian to enforce such obligation against [any] [Inserted by Act XXIII of Svt. 2007.] such person.
