Section 3 in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004
3. Transfer of immovable property by Public Servant without Government sanction void.
(1)No public servant shall transfer any immovable property unless he has obtained in writing the sanctions of the Government or of any officer authorised by the Government in this behalf to such transfer prior to the making thereof.(2)Notwithstanding anything contained in any law to the contrary, any transfer effected by a public servant without the previous sanction as provided in sub-section (1) shall be void and no person shall be deemed to lime acquired any right thereunder.
