Section 10A(6) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(6)Notwithstanding anything contained in this Act,-(a)an appeal against the order of the Custodian under subsection (1), shall lie to the Custodian General within a period of 30 days from the date of issue of such order;(b)the Minister incharge of the Evacuee property Department may, at any time, either on his motion or on application made to him in this behalf, call for the record of any case in which the Custodian or Custodian General has passed an order and may pass such order as he thinks fit.
