Section 10(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)Notwithstanding anything contained in any other law for the time being in force, the Custodian may cancel any allotment or terminate any lease or amend the terms of any such lease or of any agreement on which any evacuee property is held or occupied by any person, whether such allotment, lease or agreement was granted or entered into before or after commencement of this Act :Provided that no allotment shall be cancelled except as provided for in the rules framed by the Government in this behalf :[Provided further that the Custodian shall not amend, vary or alter any of the terms of an allotment or lease or agreement involving financial implications except with the previous approval of the Custodian General.] [Inserted by Act XXVII of 1975, section 4.]
