Section 7 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
7. Power of Custodian to take possession of evacuee property vested in him.
- If any person in possession of any evacuee property refuses or fails on demand to surrender possession thereof to the Custodian or to any person duly authorised by him in this behalf, the Custodian may use such force as is necessary for taking possession of such property and may, for this purpose, after giving reasonable warning and facility to any women not appearing in public to withdraw, remove or break open any lock, bolt or any door or do any other Act necessary for the said purpose.
