Section 26(2) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(2)Where the property is held jointly by more than one person, the Adjudicating Authority shall make all endeavours to serve notice to all persons holding the property :Provided that where the notice is served on anyone of the persons, the service of notice shall not be invalid on the ground that the said notice was not served to all the persons holding the property.
