Section 30(4) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(4)[The [Custodian General] [Substituted by Act XVIII of 1978, Section 2.] or the Custodian] may, at any time, either on his own motion or on application made to him in this behalf, call for the record of any proceeding under this Act which is pending before, or has been disposed of, by an officer subordinate to him, for the purpose of satisfying himself as to the legality or propriety of any order passed in the said proceeding and may pass such order in relation thereto as he thinks fit :Provided that [[the Custodian General] [Substituted by Act XVIII of 1978, section 2.] or the Custodian] shall not under this sub-section pass an order revising or modifying any order affecting any person without giving such person [a reasonable] [Substituted for 'an' by Act XXIII of Svt. 2007.] opportunity of being heard:[Provided further that the custodian General shall not call for the record of any proceeding in which Custodian has with his previous approval under section 10 or section 25, passed an order.] [Substituted by XVIII of 1978, section 2.]
