Section 2(g) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(g)"unauthorised person" means any person (whether duly empowered in this behalf by the evacuee or otherwise) who, after the [14th day of August] [Substituted by Act XXII of Svt. 2007 for '15th day of August'.], 1947, has been occupying, supervising or managing the property of an evacuee without the approval of the Custodian.
