Section 2(c) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(c)"evacuee" means any person,-(i)who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances, leaves or has on or after the 1st day of March, 1947, left any place in the State for any place outside the territories now forming part of India, or(ii)who is resident in any place now forming part of Pakistan or in any such part of the territory of the Jammu and Kashmir State as is under operational control of the Pakistan Armed Force, and who for that reason is unable to occupy, supervise or manage in person his property in the State or whose property in the State has ceased to be occupied, supervised or managed by any person or is being occupied, supervised or managed by an unauthorised person, or(iii)[ who has, after the 14th day of August, 1947, acquired by way of allotment or lease or by means of unlawful occupation or other illegal means, any right to, interest in or benefit from any property which is treated as evacuee or abandoned property under any law for the time being in force in Pakistan or any such part of the territories of the Jammu and Kashmir State as is under the operational control of the Pakistan Armed Forces;] [Sub-clause (iii) substituted by Act XXIII of Svt. 2007.]
