Section 40(4) in Administration of Evacuee Property Act, 1950
(4)The Custodian shall hold and inquiry into the application in the prescribed manner any may reject the application, if he is of opinion that-(a)the transaction has not been entered into in good faith or for valuable consideration, or(b)the transaction is prohibited under any law for the time being in force, or(c)the transaction ought not to be confirmed for any other reason.
