Section 10A(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)Without prejudice to the generality of the foregoing provision the rent of any evacuee property shall be assessed and fixed in each case on the basis of capital cost prevalent in the year of construction of such property in accordance with the rent norms of the Public works Department so far as may be practicable :Provided that in the case of any evacuee property constructed on or before 15th of August, 1947, the rent-shall be fixed in accordance with the rent norms of the Public Works Department in the said year, so far as may be practicable.Explanation. - For purposes of assessment of rent sub-section (2) the capital cost shall be the cost of constructing evacuee property and any capital expenditure incurred after such construction which have added to or add to accommodation and involve replacement of the existing type of work for one of a more expensive character.
